Ramandas Pamnani vs Murlidhar Valecha
2022 Latest Caselaw 1485 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                     FA No. 176 of 2008
                         Ramandas Pamnai Versus Murlidhar Valecha




22.03.2022         Mr. H. B. Agrawal, Sr. Advocate along-with Ms. Swati Agrawal, Advocate
             for the Appellant.

                   Mr. Ram Kumar Tiwari, Advocate for the Respondent.

The instant first appeal arising out of the judgment and decree passed by the learned 3rd Additional District Judge, Bilaspur by which the learned District Judge has dismissed the suit filed by the landlord for eviction of tenant Murlidhar Valecha. Since it is a internal dispute between the landlord and tenant it is desirable that both the landlord and tenant shall appear before this Court on 12th of April, 2022.

List this case on 12th of April, 2022.

Sd/-

(Narendra Kumar Vyas) Judge

Amita