Awtar Singh vs Manjeet Kaur
2022 Latest Caselaw 4623 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                SA No. 307 of 2021
              Awtar Singh & Others Versus Manjeet Kaur & Others



20/07/2022         Mr. Y.C. Sharma, Sr. Advocate along with Mr. Asseem Gopal,
             counsel for appellants.

                   Mr. Ravi Pal Maheshwari, P.L. for the State/respondent No.10.

Heard on admission.

Perused the judgments of both the Courts below and also gone through the evidence adduced by counsel for both the parties before the trial Court.

On due consideration, the appeal is admitted for final hearing on the following substantial questions of law:-

"(A) Whether, without challenging the relief on declaring sale- deed null and void the same relief can be granted by the Court below?

(B) Whether without ascertaining individual share of each one legal heirs of the deceased Bhag Singh, the decree of partition can be passed?"

Issue notice to respondents except the State/respondent No.10 along with the copy of the substantial questions of law.

Also heard on application (I.A.01/2021) for grant of stay.

Issue notice to respondents except the State/respondent No.10 also on this application.

P.F. be paid within a week.

In the meantime, both the parties are directed to maintain the status quo of the suit property till the next date of hearing.

List this case after six weeks.

Sd/-

(Arvind Singh Chandel) Judge

Vasant