Radha Traders vs Manas Krishi Kendra
2025 Latest Caselaw 288 Chatt

Chattisgarh High Court

Radha Traders vs Manas Krishi Kendra on 1 July, 2025

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                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              F.A No.31 of 2008
                               Radha Traders Versus Manas Krishi Kendra

                                                  Order Sheet


                   01/07/2025         None for the parties.
                                      This First Appeal has been preferred against the
                                judgment and decree dated 22.12.2007 passed by the
                                Additional    District   Judge,     Dhamtari   in   Civil   Suit
                                No.20-B/2004, which relates to recovery of money.
                                      This Court finds that this is a suitable case for
                                adjudication through mediation process.
                                      Accordingly, Registry is directed to take necessary
                                steps by informing the parties as well as their respective
                                Counsel to appear before the High Court Mediation Centre
                                on 25.07.2025.       It is further directed that the entire
Digitally signed                procedure be carried out in an expeditious manner while
by SISTLA
NEELIMA
VISHNU PRIYA                    ensuring that the parties are duly informed.
Date:
2025.07.02

11:04:04 Post this matter along with the report of mediation +0530 thereafter.

Sd/-

(Deepak Kumar Tiwari) JUDGE

Priya