Ghanshyam vs Chamra
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Chattisgarh High Court

Ghanshyam vs Chamra on 19 February, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

SA No. 54 of 2025 GHANSHYAM versus CHAMRA

Order Sheet

19/02/2025 Mr. Aman Sharma, counsel for the appellant.

Today, the case is listed for orders on default(s). Counsel for the appellant submits that he has filed the copy of decree made by the trial Court, but in impugned judgment dated 26.11.2024 passed in Civil Appeal No.27A/2023, drawing of decree has not been observed by the first appellate Court.

Having considered the aforesaid contention made by the counsel for the appellant, default(s) raised by the Registry is waived.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Digitally signed by DEEPTI DEEPTI JHA JHA NIRALA NIRALA Date:

2025.02.19 16:33:48 +0530