Sanjay Kumar Agrawal vs (Deleted) Sukhram
2022 Latest Caselaw 6799 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                               SA No. 238 of 2013

                Sanjay Kumar Agrawal Versus (deleted) Sukhram




14.11.2022          Mr. H.B. Agrawal, Senior Advocate along with Ms. Richa Dwivedi,

             counsel for the appellant/s.


                    Mr. R.S. Patel, counsel for respondents No.3 to 7.

Mr. Ravipal Maheshwari, P.L. for the State.

Heard on admission.

Perused the judgments of both the Courts below and gone through

the evidence adduced by both the parties before the trial Court.

On due consideration, the appeal is admitted for final hearing on the

following substantial questions of law:-

"A. Whether the findings of both the Courts below with regard

to possession over the suit land are perverse?

B. Whether the judgment and decree of both the Courts below

are perverse on the facts and circumstances of the case?"

Also heard on application (I.A. No.1) under Order 39 Rule 1 & 2 of

CPC.

Issue notice to respondents No.1 & 2.

P.F. be paid as per rules.

Learned counsel for respondents No.3 to 7 prays for and is granted

four weeks' time to file reply.

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

the next date of hearing, both the parties shall maintain the status quo of

the suit property as it exits today.

List the matter after four weeks.

Sd/-

(Arvind Singh Chandel) Judge

Ravi