Dharam Sai vs Dakhal Sai
2025 Latest Caselaw 3475 Chatt

Chattisgarh High Court

Dharam Sai vs Dakhal Sai on 3 April, 2025

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                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  SA No. 120 of 2023
                                         DHARAM SAI versus DAKHAL SAI

                                                   SA No. 83 of 2021

                                                     Order Sheet


                   03/04/2025           Mr. B. P. Singh, counsel for the appellant in both the

                                 appeals.

                                        Ms. Mamta Gendle, counsel appears on behalf of

                                 Mr. Ashok Kumar Shukla, counsel for the respondent No.1 in both

the appeals.

Ms. Priyanka Rai, counsel appears on behalf of

Mr. Shashank Thakur, counsel for the respondent No.2 in both

the appeals.

Ms. Neeta Tulsani Thawani, P.L. for the State/respondent

No.3 in both the appeals.

Heard on I.A. No.1/2023, application for condonation fo

delay in filing the appeal.

Counsel for the respondents have raised formal objection

with regard to the application.

Considering the facts and circumstances of the case that

Digitally DEEPTI signed by JHA NIRALA DEEPTI JHA NIRALA

earlier appellant / Dharam Sai has challenged the judgment and

decree dated 06.03.2021 (Annexure-A/1) passed by the First

Appellate Court in Civil Appeal No.15-A/2019 in SA No.83/2021,

thereafter, by filing instant second appeal, he separately

challenged the judgment and decree dated 06.03.2021

(Annexure-A/1) passed by the First Appellate Court in Civil

Appeal No.36-A/2018, therefore, I feel inclined to allow I.A.

No.1/2023.

Accordingly, I.A. No.1/2023 is allowed and the delay of 251

days in filing the instant second appeal is hereby condoned.

As prayed by the counsel for the appellant, list the case in

the next week.

List the case along with SA No.120/2023.

Sd/-

(Naresh Kumar Chandravanshi) Judge