Nawal Sai vs Shivbhajan
2022 Latest Caselaw 1346 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                           Order Sheet

                                        MA No. 25 of 2022

                                  Nawal Sai Versus Shivbhajan




15/03/2022           Mr. D.N. Prajapati, counsel for the appellant/s.

                     Heard on admission as well as on application (I.A. No.01/2022) for

             grant of interim relief.

                     Issue notice to the respondents on admission as well as on application

(I.A. No.01/2022) for grant of interim relief by ordinary as well as registered

mode.

P.F. be paid within a week.

Call for records of the Court below.

List this case after four weeks.

In the meantime, purely as an interim measure, it is directed that the

effect and operation of judgment dated 18.11.2021 of Appellate Court passed

in Civil Appeal No.4-A/2018 shall remain stayed till the next date of hearing.

Sd/-

(Arvind Singh Chandel) Judge

Ravi