Mahendra Pal Singh Khurana vs Prakash Lal Pamnani
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Chattisgarh High Court

Mahendra Pal Singh Khurana vs Prakash Lal Pamnani on 23 January, 2025

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              SA No.260 of 2022
       Mahendra Pal Singh Khurana Versus Prakash Lal Pamnani



 23/01/2025              Mr. Ashish Surana, Advocate for appellant.

                         Mr. Ali Asgar and Mr. Shailendra Sharma, Advocates
                   for respondent.

Heard on admission.

This appeal is admitted for consideration on

following substantial question of law:-

"Whether learned trial Court and the First Appellate

Court justified in decreeing the suit filed by the

plaintiff/respondent without there being any relief of

declaration that the sale-deed stated to have been

executed by the plaintiff in favor of the defendant vide

Ex.P/4 dated 13.2.2008 is not binding upon him ?"

Issue notice to respondents.

Learned ounsel for respondent accepts notice on

Digitally behalf of respondent, hence process fee is not required to NISHA signed by DUBEY NISHA DUBEY be paid for issuance of notice to respondent. Heard on IA No.1 of 2022, application under Order

41 Rule 5 of Code of Civil Procedure.

On due consideration of submission made by counsel

for respective parties, it is directed that execution of the

impugned judgment and decree shall remain stayed till the

next date of hearing.

List this case for final hearing.

Sd/-

(Parth Prateem Sahu) Judge

Nisha