Surjeet Singh vs Smt. Ghasin Bai
2025 Latest Caselaw 880 Chatt

Chattisgarh High Court

Surjeet Singh vs Smt. Ghasin Bai on 31 July, 2025

          Digitally signed
          by YOGESH
YOGESH TIWARI
TIWARI Date:
       2025.07.31
          18:54:40 +0530



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                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               MAC No. 1221 of 2018
                                 SMT. GHASIN BAI versus PREMLAL JAYASWAL

                                                    MAC/951/2018

                                                    Order Sheet


                   31/07/2025         Heard Mr. P. Acharya, Advocate for the claimants, Mr. Amit

                                Kumar Sahu, Advocate for the driver of the offending vehicle, Mr.

                                K.P.S. Gandhi, Advocate for the owner of the offending vehicle

                                and Mr. Qamarul Aziz, Advocate for the Insurance Company in

                                both the appeals.

                                      I.A. No.04, an application for deletion the name of

                                respondent No.2 from the array of cause-title of memo of MAC

No.951/2018.

Considering the grounds mentioned in the application (I.A.

No.04), the same is allowed.

Learned counsel for the appellant in MAC No.951/2018 is

directed to delete the name of respondent No.2 from the array of

cause-title of memo of MAC No.951/2018 during the course of the

day.

With the consent of learned counsel for the parties, the

matters are heard finally.

Judgment passed separately, signed and dated.

Sd/- Sd/-

(Amitendra Kishore Prasad) Judge

Yogesh