Dharam Sai vs Dakhal Sai
2023 Latest Caselaw 1157 Chatt

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                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                                 Order Sheet
                                             S.A. No. 120 of 2023

                                 Dharam Sai Versus Dakhal Sai and another




23.02.2023          Shri Shikhar Bakhtiyar, counsel for the Appellant.

                    Shri Ravipal Maheshwari, Panel Lawyer for the State/Respondent No.3.

Heard on I.A. No.03/2023, an application praying for exemption from filing the

certified copy of the impugned decree dated 06.03.2021.

Learned counsel appearing for the Appellant submits that by virtue of the

impugned judgment and decree, the lower appellate Court has decided two appeals,

namely, Civil Appeal No.15-A/19 & Civil Appeal No36-A/18 and contended further that an

appeal has already been preferred against the Civil Appeal No.15-A/19, which is

registered as Second Appeal No.83 of 21 and, since the certified copy of the impugned

decree has already been submitted therein, therefore, he may be exempted from filing

the certified copy of the impugned decree in the instant appeal.

Considering the aforesaid contention of the learned counsel for the Appellant and

considering further that as the certified copy of the impugned decree has already been

submitted in another appeal being SA/83/21, I am inclined to exempt the Appellant from

filing the certified copy of the decree in the instant matter.

The said application is accordingly allowed and the Appellant is hereby exempted

from filing the certified copy of the impugned decree.

I.A. No.03/2023, thus, stands disposed of.

Also heard on I.A. No.01/2023, an application for condonation of delay of 251

days' in filing this appeal.

Issue notice on this application to Respondents No.1 & 2 only on payment of P.F.,

as per rules.

Post this matter after five weeks for consideration on I.A. No.01/2023 along with

SA/83/21.

SSd/-

(Sanjay S. Agrawal) Judge

Nikita