Rajesh Mishra vs Suresh Gupta
2022 Latest Caselaw 1546 Chatt

             T OHIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               FA No. 243 of 2019
                  Rajesh Mishra & Ors. Versus Suresh Gupta



24.03.2022          Mr. Roop Naik, Counsel along with appellant's son Mr. Avinash

             Mishra.

                    Mr. Abhishek Sinha, Sr. Advocate along with Mr. Ravindra Sharma,

             Counsel along with respondent.

Learned trial Court vide its judgment and decree dated 19.03.2019

though the civil suit was filed in the year 2013 has directed for eviction of

the appellant's shop No.149-150-A market Sector-6 Bhilai within two

weeks from the date of judgment and decree passed and in fact no stay

has been granted still vacant possession has not been handed over to

the respondent.

Considering this aspect of the matter, this Court intend to resolve

the disputes between the appellants and respondent, has called upon the

appellant but due to personal difficulty his son entered appearance and

submits that he may be given some time to think over it and get some

instructions from his father.

The prayer made by appellant seems to be just and proper.

List this case on 26th April, 2022.

On that day if appellant does not seek any instructions this Court

will decide the case on merits.

Sd/-

(Narendra Kumar Vyas)

Judge parul