Santosh Kumar vs Chhabeelal
2025 Latest Caselaw 1163 Chatt

Chattisgarh High Court

Santosh Kumar vs Chhabeelal on 13 January, 2025

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                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  MA No.36 of 2019

                            Santosh Kumar versus Chhabeelal

                                     Order on Board



 13/01/2025             Mr. V.K. Mishra, Advocate for the appellants.
                        Mr. Neeraj Choubey, Advocate for respondents No.1 & 2.

Heard.

Learned counsel for respondents No.1 and 2 submits that along with notice, copy of memo of appeal and impugned judgment has not been supplied.

Learned counsel for appellants submits that he shall be supplying copy of memo of appeal to learned counsel for respondents No.1 and 2 during the course of the day.

Perusal of order sheets would show that there is stay of the proceeding of Civil Suit No.795-A/2014 pending before the trial Court. In view of grounds taken in the memo of appeal, record of trial Court is necessary, therefore, call for record of Civil Suit No.795-A/2014 pending before learned 1 st Civil Judge Class-1 Bilaspur.

List this matter in the week after next. SYED ROSHAN ZAMIR ALI

Digitally Sd/-

signed by SYED ROSHAN ZAMIR ALI (Parth Prateem Sahu) Judge roshan/-