Raghvendra Das Vaishnav vs Premlal Sahu
2022 Latest Caselaw 3314 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                 FA No. 67 of 2020
                  Raghvendra Das Vaishnav Versus Premlal Sahu

                                     FA/65/2020




06.5.2022         Mr. Manoj Paranjpe, counsel for the appellant.


                  Mr. Praveen Dhurandar, counsel for the respondent No.1. in F.A.

No.67/2020.

Mr. Lalit Jangde, Dy.G.A. for the State/Respondents No. 2 to 5 in F.A.

No.67/2020 and State/Respondents No.10 to 13 in F.A. No.65/2020.

Mr. Anup Majumdar, counsel for respondents No. 6 & 7 in F.A.

No.65/2020.

Mr. Ravindra Sharma, counsel for respondent No.14 in F.A.

No.65/2020.

Heard on I.A. No.2/2020, application under Order 39 Rule 1 & 2 read

with Section 151 of Code of Civil Procedure.

The present appeals are against the judgment and decree dated

05.3.2019 which was not allowed in respect of Khasra No.58/1 ad-

measuring 1.06 hectare, Khasra No.57/1 ad-measuring 0.990 Hectare and

Khasra No.61/1 ad-measuring 0.07 hectare at village Junwani, Tahsil and District Durg for which the suit for specific performance was dismissed.

During the course of argument, it is submitted that respondents No. 6

& 7 are subsequent purchasers by the original seller, therefore, considering

the fact that both the appeals are already admitted, in order to avoid the

multiplicity of further proceedings, we deem it proper to direct that status-quo,

in respect of disputed properties, as it exists today, be maintained by both the

parties, till final disposal of the appeals.

Accordingly, I.A. No.2/2020 stands disposed of.

                             SD/-                               SD/-
                  (Goutam Bhaduri )                     (N.K. Chandravanshi)
                        Judge                                  Judge



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