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Satyanarayan Joshi vs Santosh Yadav
2022 Latest Caselaw 6366 Chatt

Citation : 2022 Latest Caselaw 6366 Chatt
Judgement Date : 18 October, 2022

Chattisgarh High Court
Satyanarayan Joshi vs Santosh Yadav on 18 October, 2022
                                                 1

                                                                                    NAFR
                      HIGH COURT OF CHHATTISGARH, BILASPUR

                                Second Appeal No. 25 of 2021

             Satyanarayan Joshi S/o Shri Radheshyam Joshi, Aged About 55 Years,
              R/o Sanjay Ward, Bhatapara, Tahsil Bhatapara, District Balodabazar-
              Bhatapara, Chhattisgarh
                                                                     ---- Appellant

                                             Versus

            1. Santosh Yadav S/o Shri Ramchand Yadav, Aged About 40 Years, R/o
               Near Balaji Engineering, Mandi Road, Bhatapara, Tahsil Bhatapara,
               District Balodabazar-Bhatapara, Chhattisgarh

            2. Vedprakash Yadav S/o Shri Ramchand Yadav, Aged About 36 Years R/
               o Near Balaji Engineering, Mandi Road, Bhatapara, Tahsil Bhatapara,
               District Balodabazar-Bhatapara, Chhattisgarh

            3. Ramsingh Yadav S/o Shri Ramchand Yadav, Aged About 33 Years R/o
               Near Balaji Engineering, Mandi Road, Bhatapara, Tahsil Bhatapara,
               District Balodabazar-Bhatapara, Chhattisgarh
                                                               ---- Respondents

For Appellant : Mr. B. P. Sharma along with Ms. Anuja Sharma, Advocate

Hon'ble Shri Justice P. Sam Koshy Order On Board 18.10.2022

1. Heard on I.A. No.01 which is an application for withdrawal of second

appeal, in the light of the judgment of the Hon'ble Supreme Court in the

case of Kailash Paliwal Vs. Subhash Chandra Agrawal reported in

(2013) 9 SCC 372, with liberty to file a fresh suit for declaration of title

over the disputed property.

2. On due consideration, I.A. No.01 is allowed. The second appeal as of

now stands dismissed as withdrawn with liberty to avail such other

remedies available to the appellant, if permissible under law.

Sd/-

(P. Sam Koshy) Judge Khatai

 
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