Kanti Bai vs Bisalik
2025 Latest Caselaw 1626 Chatt

Chattisgarh High Court

Kanti Bai vs Bisalik on 8 August, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR
        Digitally
        signed by


BANO
        RUKHSAR
RUKHSAR BANO
        Date:
        2025.08.08
                                                    SA No. 59 of 2022
        18:28:43
        +0530




                                              KANTI BAI versus BISALIK


                                                      Order Sheet



                     08/08/2025           Mr. Harishankar patel, counsel for the appellants.
                                          Mr. Viprasen Agrawal, counsel for the respondent No.1.

Mr. Suresh Kumar Verma, counsel for the respondents No.4 & 5.

Mrs. Mandvi Bhardwaj, P.L. for the State/respondent No.8.

Mr. Shubham Tiwari, counsel appears on behalf of Mr. A.N. Pandey, counsel for the respondents No9(i) to 9(vii).

None appears for the respondents No.2(a) & 2(b). Notice issued to respondent No.3 is reported to be unserved due to his death.

None appears for the respondents No.6 & 7, though vakalatnama has been filed.

Heard on I.A. No.03/2022, application under Rule 125 of the Chhattisgarh High Court Rules.

Learned counsel for the appellants submits that after passing the impugned judgment and decree dated 07.10.2021 by the First Appellate Court, respondent No.9- Kartik, who was appellant No.1 before the First Appellate

Court, died, as such, his legal heirs have been impleaded as respondents in instant appeal, therefore, post facto approval may be granted.

Learned counsel for the respondents have no objection to allow aforesaid application.

On due consideration, aforesaid application is allowed. The appellants are permitted to implead proposed legal heirs of respondent No.9 -Kartik in cause title of memo of appeal.

Two weeks' time is granted to learned counsel for the appellants to take recourse in respect of death of respondent No.3.

Interim relief, if any granted earlier, shall continue till the next date of hearing.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Rukhsar