Jivrakhan Sahu vs Kamal Prashad Kasar
2022 Latest Caselaw 7162 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet
                                        MA No. 18 of 2022
                      Jivrakhan Sahu Versus Kamal Prashad Kasar & others


29/11/2022         Shri Tarendra Kumar Jha, Advocate for the appellant.
                   Shri Bharat Lal Dembra, Advocate for the respondent No.1.

Shri Devesh Verma, Government Advocate for the State/respondent No.3. Notice issued to respondent No.2 is reported to be served, but neither he present in person nor he represented by any other counsel.

Learned counsel for the respondent No.1 submits that the appellant has filed Miscellaneous Appeals and these appeals are against the same parties, wherein ex- party judgment was passed by the trial Court and application under order 9 Rule 13 of the CPC was dismissed, hence, it is prayed that all these appeals may be listed together.

Learned counsel for the appellant conceded the prayer made by counsel for the respondent No.1.

On due consideration, prayer is allowed. List the appeal along with M.A. Nos.16/2022, 19/2022, 20/2022, 21/2022, 22/2022 in the month of January, 2023.

SD/-

(N.K.Chandravanshi) Judge

Amardeep