Abhishek Dulani @ Raja Dulani vs The New India Assurance Company Ltd
2025 Latest Caselaw 2108 Chatt

Chattisgarh High Court

Abhishek Dulani @ Raja Dulani vs The New India Assurance Company Ltd on 24 February, 2025

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by AJINKYA
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Date: 2025.02.24
16:05:14 +0530                                           1




                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                             WP227 No. 179 of 2025

                    ABHISHEK DULANI @ RAJA DULANI versus THE NEW INDIA
                                ASSURANCE COMPANY LTD.

                       WP227/180/2025,            WP227/181/2025,    WP227/182/2025
                                                   Order Sheet



                   24/02/2025          Mr. Priyank Rathi, Advocate for the petitioner in all
                                petitions.
                                       Heard on respective applications for grant of ad-
                                interim relief.
                                       Evidently, no decree was passed against the
                                petitioner herein in the judgment and decree passed by
                                learned trial Court in C.S. No. 10-B/2014 dated 27.09.2018,
                                C.S. No. 5-B/2013 dated 27.09.2018, C.S. No. 11-B/2014
                                dated 27.09.2018 and C.S. No. 3-B/2012 dated 19.07.2018
                                respectively.
                                       Taking into consideration the above-discussed facts,
                                the   execution      proceedings   pending   before   learned
                                Additional District Judge, Bhatapara (C.G.) arising out of
                                C.S. No. 10-B/2014, C.S. No. 5-B/2013, C.S. No. 11-B/2014
                                and C.S. No. 3-B/2012 respectively shall remain stayed till
                                the next date of hearing.
                                       Issue notice to respondents on payment of PF by

ordinary as well as registered mode.

Call these matters thereafter.

Sd/-

(Rakesh Mohan Pandey) Judge Ajinkya