Virendra Singh vs Hardayal Singh
2025 Latest Caselaw 3598 Chatt

Chattisgarh High Court

Virendra Singh vs Hardayal Singh on 9 April, 2025

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           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    SA No. 195 of 2024

                 AFJIYA MEMON versus HARDAYAL SINGH

                                       SA/206/2024


                                       Order Sheet




09/04/2025 SA No.195/2024

                          Mr. Rajeev Shrivastava, Sr. Advocate with Mr. Sourabh
             Sahu, counsel for the appellant.
                          Mr. Lukesh Kumar Mishra, counsel for respondent No.1,

through Video Conferencing.

Ms. Isha Jajodia, counsel for respondent No.2.

Mr. Rajeev Shrivastava, Sr. Advocate with Ms. Isha Jajodia, counsel for the appellant.

Mr. Lukesh Kumar Mishra, counsel for respondent No.1 through Video Conferencing.

Mr. Sourabh Sahu, counsel for respondent No.2. Heard on admission.

Both the above appeals are admitted for hearing on the following substantial question of law:-

      BINI    PRADEEP
      PRADEEP Date:
              2025.04.09
                 16:43:43 +0530

Whether the first appellate Court has erred in law in reversing the judgment and decree passed by the trial Court, without affording opportunity to the defendants to file written statement and adducing evidence, by invoking the provisions of Order XLI Rule 23A of CPC?

Since counsel for all the respondents are present, issuance of notice to the respondents is not required.

List this case for final disposal in motion hearing list on 11.4.2025.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Bini