Citation : 2022 Latest Caselaw 3957 Chatt
Judgement Date : 22 June, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
SA No. 251 of 2022
Smt. Chameli Bai Versus Kaushal Prasad Satnami
22.06.2022
Mr. Siddarth Dubey, counsel for the appellants.
Learned counsel for the appellants has submitted copy of the order sheets of the learned District Judge, Mungeli by which it has been contended by the learned counsel for the appellants that arising out of the same judgment and decree the plaintiff has preferred another first appeal which has been registered as Civil Appeal No. 4A/2022 which is pending consideration on 23.06.2022. He would further submit that the defendants have also filed first appeal which has been registered as Civil Appeal No. 3A/2022. This appeal has already been dismissed by the learned first appellate Court on 05.04.2022 against which the present second appeal has been filed.
Let the records of the trial Court be sent back to the learned District Judge, Mungeli for deciding the appeal in accordance with law. The records be sent back to the learned District Judge, Mungeli within a week. Learned District Judge, Mungeli will decided the appeal within an outer limit of two months from 23.06.2022 the date already fixed by him, thereafter, he will send back the records for hearing of the present second appeal. Certified copy today.
Sd/-
(Narendra Kumar Vyas) JUDGE
Deshmukh
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