Alen Das vs Smt.Shanti Bai And Anr
2022 Latest Caselaw 6965 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                                SA No. 277 of 2014
                  Alen Das Versus Smt. Shanti Bai and Another



18.11.2022          Mr. Ratnesh Kuma Agrawal, Counsel for the appellant.

                    Mr. Priyanshu Gupta, P.L. for the State.

                    Heard on admission.

                    On due consideration, this appeal is admitted for final
             hearing on the following Substantial Question of law:

                   A. Whether, the First Appellate Court rightly reversing
             the judgment and decree dated 25.07.2013 passed by the
             learned Trial Court?
                    B. Whether, the First Appellate Court rightly held that
             suit is barred by limitation and suit is suffer miss-joinder of
             necessary party?
                    Issue notice to the respondent No. 1 on admission as well

as I.A. No. 1, an application for grant of stay.

PF within a week.

Meanwhile, it is directed that both the parties shall maintain status quo of the suit property regarding the possession, as on date, till the next date of hearing.

List this case after four weeks.

Sd/-

                                              (Arvind Singh Chandel)
   Saurabh                                           Judge