Maa Builders And Developers vs Santosh Mishra
2025 Latest Caselaw 3981 Chatt

Chattisgarh High Court

Maa Builders And Developers vs Santosh Mishra on 25 April, 2025

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Digitally
signed
by AMIT
PATEL


                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                        MCC No. 135 of 2025

                         MAA BUILDERS AND DEVELOPERS versus SANTOSH MISHRA


                                            Order Sheet


            25/04/2025          Mr. H. B. Agrawal, Senior Counsel assisted by Ms. A.

                          Sandhya Rao, counsel for the applicants.

                                Mr. Yashraj Verma, counsel for respondent No. 2.

Mr. Animesh Singh, counsel on behalf of Mr. Amrito Das,

counsel for respondent No. 3.

Mr. Ajay Pandey, GA for the State/respondent No. 4.

Heard on I.A. No. 02/2025, which is an application under

Order 41 Rule 14 of Code of Civil Procedure.

As per impugned judgment and decree dated 24.11.2018,

respondent No.1/defendant No. 1 remained ex parte before

learned trial Court, thus, the aforesaid application is hereby

allowed and issuance of notice to respondent No. 1 stands

dispensed with.

Learned counsel for respondent No. 3 prays for and is

granted a week's time to file reply.

List this case in week commencing 05.05.2025.

                        Sd/-                                Sd/-

                   (Rajani Dubey)                   (Sachin Singh Rajput)
                        Judge                              Judge




AMIT PATEL