Smt. Urmila Bai (Died) Through ... vs Deleted (Basanta Bai)
2022 Latest Caselaw 1264 Chatt

        HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                            FA No. 192 of 2017
Smt. Urmila Bai (died) Through Legal Heirs- Versus Deleted (basanta Bai)




10/03/2022          Shri Ganesh Ram Burman, Counsel for the Appellants.


                    Shri B.P. Singh, Counsel for Respondent No. 3.

Shri Ghanshyam Patel, G.A. for the State.

Heard on I.A. No. 01 i.e. application for grant of injunction under

order 39 Rule 1 & 2 of C.P.C.

Learned counsel for the applicants submit that the applicants

are still in possession of the subject property at village Gondpendri

which is said to be sold to Respondent No. 3 on 09.10.2013. He further

submits that till today as per exhibit P-7 and finding recorded in para

34 of the judgment and decree the possession is with the applicants,

therefore, the status quo in respect of the possession be maintained.

Learned counsel for the respondent opposes the argument and

submits that thereat on various count has been made that report would

be lodged under provisions of ST/ SC Act against them.

Having perused the finding recorded in para 34 of the judgment

and decree, it is directed that till the next date of hearing, in respect of

the possession on the subject land, status quo as exist today shall be maintained.

Accordingly, I.A. No 1 is disposed off.

Learned counsel for the applicants are directed to prepare the

paper book and file the same in accordance with the law.

List the case thereafter.

                      Sd/-                             Sd/-
                (Goutam Bhaduri)                 (Deepak Kumar Tiwari)
                    Judge                            Judge




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