Dr. Subhash Chandra Soni vs Dr. Sharad Chandra Agrawal
2022 Latest Caselaw 4179 Chatt

                                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet

                                                MA No. 102 of 2016

                         Dr. Subhash Chandra Soni Versus Dr. Sharad Chandra Agrawal




01.07.2022         Shri Vinod Kumar Sharma, counsel for the Appellant.
                   Shri Dashrath Prajapati, counsel for the Respondent.

Heard on I.A. No.02/2017, an application filed by the Appellant on 28.07.2017, praying for production of certified copy of judgment dated 05.07.2013, on record.

Shri Sharma submits that the original record has already been called, and therefore, he does not want to press this application.

On due consideration, the application is rejected, as not pressed. I.A. No.02/2017 stands disposed of.

Also, heard on I.A. No.03/2021, an application filed by the Respondent on 16.08.2021, praying for production of service report of Defendant- Dr. Subhash Chandra Soni, on record.

On due consideration, the application is allowed and the same is hereby taken on record.

I.A. No.03/2021, stands disposed of.

Let the matter be listed for final hearing in its due course. Interim relief granted earlier shall continue till the next date of hearing.

Sd/-

(Sanjay S. Agrawal) JUDGE

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