Narayan vs Guranjan (Dead) Through Lr'S And ...
2022 Latest Caselaw 3990 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                          SA No. 584 of 2003

                        Narayan Versus Guranjan (dead) Through Lr's And Ors.




23.06.2022        Mr. M.D. Sharma, counsel for the appellant.
                  Mr. J.K. Shastri and Mr. Bijendra Singh, counsel for the legal heirs of
              respondents No. 1 and 2.

Mr. Anil Tripathi, Panel Lawyer for the State. When this Court put a specific query how genealogy has to be proved, he has relied judgment of Hon'ble Supreme Court in case State of Bihar vs. Radha Krishna Singh {(1983) 3 SCC 118} and would further submit that three weeks time may be granted to make submission and place material in this regard. The prayer seems to be just and proper. List after two weeks.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh