Radheshyam Sahu vs Ghanshyam Sahu
2025 Latest Caselaw 4075 Chatt

Chattisgarh High Court

Radheshyam Sahu vs Ghanshyam Sahu on 30 April, 2025

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             HIGH COURT OF CHHATTISGARH AT BILASPUR

                              FA No. 227 of 2019

             RADHESHYAM SAHU versus GHANSHYAM SAHU
                                 Order Sheet




30/04/2025           Mr. Vinod Kumar Sharma, counsel for the appellant.
                     Mr. Malay Shrivastava, counsel for respondent No.1

Mr. Kishan Lal Sahu, Dy. Govt. Advocate for the State. Learned counsel for the appellant has stated before this Court that the manner in which the proceeding has been conducted by the learned trial Court is against canon law as the evidence was completed on 29-3-2019 and on that day learned counsel for the appellant and respondent sought time to argue the matter as the evidence was not available with them. The matter was taken up for hearing on 30-3-2019 and on the same day judgment has been passed. He would further submit that when he entered into the Court room of learned Second Additional District Judge, Bilaspur, it was informed to him by other party that the dictation of the judgment has already been begun. Thus, he would submit that no proper opportunity of hearing has been granted to them.

Let this factual matrix be clarified by learned counsel for the appellant by way of an affidavit on the next date of hearing.

List this case for final disposal on 5-5-2025 in motion hearing.

RAVVA SATYANARAYANA Sd/-

RAJU

(Narendra Kumar Vyas) Judge

Raju