Suresh Kejriwal vs K. Jeevnathan Nair
2025 Latest Caselaw 2207 Chatt

Chattisgarh High Court

Suresh Kejriwal vs K. Jeevnathan Nair on 28 February, 2025

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        HIGH COURT OF CHHATTISGARH AT BILASPUR
                          FA No. 32 of 2025
             SURESH KEJRIWAL versus K. JEEVNATHAN NAIR

                                  Order Sheet


28.02.2025           Mr. Manoj Pranjpe with Mr. Sandeep Patel, Advocate for
              the appellant(s).
                     Mr. Ashok Kumar Shukla with Ms. Mamta Gendle, learned
              counsel for the respondents.

Heard both the counsel on admission as well as on I. A. No. 01/2025 application for under Order 41 Rule 5 R/W 151 of CPC.

On due consideration, the same is allowed. Considering the facts and circumstances of the case, the effect and operation of the impugned judgment and decree dated 16.12.2024 (Annexure P/1) shall remain stayed till final disposal of this case.

In the meanwhile, appellant is directed to file paper book as per the provisions prescribed in the Rule 177 of the High Court of Chhattisgarh Rules, 2007.

List this case after six weeks.

                            Sd/-                                 Sd/-
 H.Ansari            ({Rajani Dubey})                  ({Sachin Singh Rajput})
                          Judge                                 Judge