Gulam Murtaja vs Mohmmad Hasan
2022 Latest Caselaw 4227 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                SA No. 426 of 2013
             Gulam Murtaja Versus Mohammad Hasan and Others


05.07.2022        Mr. Arvind Shrivastava, Counsel for the appellant.

                  None present for respondent No.1 to 6.

Mr. Pankaj Agrawal, Counsel for the respondent No.7 to 11.

Mr. Avinash K. Mishra, G.A. for the State/respondent No.12.

Heard on admission.

Perused both the judgments of Courts below.

This appeal is admitted.

Substantial Question of Law would be:

1. Whether, the Appellate Court has justified in reversing the well reasoned judgment and decree of the learned Trial Court in the facts and circumstances of the case?

List this case for final hearing on its due course along with S.A. No. 427 of 2013.

Interim Relief granted earlier shall continue till the next date of hearing.

Sd/-

(Arvind Singh Chandel) Judge Saurabh