Ganesh vs Raghunath
2023 Latest Caselaw 508 Chatt

                                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet

                                              SA No. 796 of 2019

                                          Ganesh Versus Raghunath




24.01.2023         Shri Rishikant Mahobia, counsel for the Appellants.
                   Heard on I.A. No.03/2023, an application praying for impleadment of State as
             party respondent, as the State was impleaded before the Courts below, however,

inadvertently, in the cause title of the impugned judgment, the name of State is not shown, though, it was shown to be reflected from the copy of decree.

On due consideration, the application is allowed and disposed of. Let necessary amendment be carried out by impleading the State of Chhattisgarh as party Respondent No.6 in the cause title of memo of appeal, within the period of 2 days' from today.

Let the matter be listed for further orders on 27.01.2023.

Sd/-

(Sanjay S. Agrawal) JUDGE

vivek