Sammemati vs Devidin
2022 Latest Caselaw 4496 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                SA No. 376 of 2016
                       Sammemati Versus Devidin and Others



14.07.2022         Mr. H.S. Patel, Counsel for the appellant.

                   Mr. Sourabh Sahu, Counsel for the respective respondent (s).

Mr. Ashish Gupta, P.L. for the State.

Both the counsel for the parties submits that vide order dated

20.06.2022, record of Civil Suit No. 63/1997 was called. The Civil Suit No.

63/1997 has been inadvertently typed in place of Civil Suit No. 63-

A/1987.

Looking to the above submission made by both the parties, let

the record of Civil Suit No. 63-A/1987 passed in judgment dated

14.10.1996 by Civil Judge, Class-I, Shakti, District: Janjgir-Champa (C.G.)

be called.

List this case after three weeks.

Interim Relief granted earlier shall continue till the next date of

hearing

Sd/-

(Arvind Singh Chandel) Judge Saurabh