State Of Chhattisgarh vs Ramavtar Goyal
2022 Latest Caselaw 4117 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                   SA No. 29 of 2021
                  Ramawatar Goyal Versus The State Of Chhattisgarh

                                         SA/33/2021,




29.06.2022

Mr. U.N. Awasthi, Sr. Advocate with Mr. Himanshu Pandey, Advocate for the Appellant/s.

Mr. Vimlesh Bajpai, Govt. Advocate for the State.

Second Appeal No. 33 of 2021 has already been admitted on the substantial question of law framed by this Court on 05.03.2021 whereas Second Appeal No. 29 of 2021 has been filed by appellant Ramawatar Goyal, by which the interest has been denied by the Courts below, therefore, the appellant has preferred the second appeal before this Court.

Since both the appeals arising out of same judgment and decree and further considering the fact the litigation is going on since last 50 years between the parties, it is desirable that the appeal be listed for final disposal at motion hearing stage in the second week of September, 2022.

Interim relief granted earlier to continue till the next date of hearing.

List this case in the second week of September, 2022 for final disposal at motion stage.

Sd/-

(Narendra Kumar Vyas) Judge

Santosh