Arjundas Vaishnav vs Ayodhyavasi Vaishya Samaj
2022 Latest Caselaw 6863 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                SA No. 223 of 2021
        Arjundas Vaishnav and Others Versus Ayodhyavasi Vaishya Samaj



16.11.2022         Mr. Anup Majumdar, Counsel for the appellant.

                   Mr. Tarkeshwar Nande, P.L. for the State.

                   Heard on admission.

                   On due consideration, this appeal is admitted for final
             hearing.

                   Substantial Question of law should be:

                   A. Whether, the learned First Appellate Court was
             justified in deciding the right of Late Tulsidas for appointing
             Sarvakar, without there being this issue has not been decided
             by the learned Trial Court?

                   Issue notice to the respondent No. 1 and 2 on admission

and I.A. No. 1, an application for Stay/Ad-interim relief.

PF as per rules.

List after three weeks.

Meanwhile, it is directed that the effect and operation of the impugned judgment dated 19.03.2021 passed by Additional District Judge (FTC), Rajnandgaon (C.G.) shall remain stayed till the next date of hearing.

Sd/-

(Arvind Singh Chandel) Judge Saurabh