Shridhar Sharan Singh vs Poonamchand Sahu
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Chattisgarh High Court

Shridhar Sharan Singh vs Poonamchand Sahu on 10 January, 2025

                           HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               FA No. 169 of 2024


                         SHRIDHAR SHARAN SINGH versus POONAMCHAND SAHU




       10.01.2025         Mr. T.K. Jha and Mr. Tapan Chandra, counsel for the appellant.
                          Mr. Manoj Paranjpe, counsel for the respondent No. 1.

Mr. Shivendu Pandya, counsel for respondent No. 2. Heard learned counsel for the parties on I.A. No. 2/2024 application for vacating the interim order dated 23.09.2024. The order dated 23.09.2024 is modified to the extent that subject to the appellant depositing 50% of the decreetal amount within 45 days from today, the effect and operation of the impugned judgment and decree dated 08.05.2024 shall remain stayed till the next date of hearing. Rest of KISHORE the order passed by this Court shall remain intact. KUMAR DESHMUKH I.A. No. 2/2024 stands disposed of accordingly.

16:48:48 +0530                   Sd/-                                       Sd/--
                            ( Rajani Dubey)                         (Narendra Kumar Vyas)
                                JUDGE                                     JUDGE
   Deshmukh