Thanaru Ram Sahu vs Hiraundi Bai Sahu
2025 Latest Caselaw 3136 Chatt

Chattisgarh High Court

Thanaru Ram Sahu vs Hiraundi Bai Sahu on 19 June, 2025

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                                HIGH COURT OF CHHATTISGARH AT BILASPUR
                                              SA No. 756 of 2018
                                   THANARU RAM SAHU versus HIRAUNDI BAI SAHU
                                                 Order Sheet


                      19/06/2025          Petitioner- Mr. Thanaru Ram Sahu is present in

                                    person before this Court.

                                          Ms. Purnima Singh, counsel for respondent No. 1.

Mr. Aman Tamboli, Panel Lawyer for the State.

Heard on application filed under Section 100 (5) of

the CPC for framing additional substantial question of law.

On due consideration and also considering the

judgment and decree passed by the trial Court and affirmed

by the Appellate Court, no additional substantial question of

law, is required to be framed.

Accordingly, the application filed under Section 100

(5) of the CPC is hereby rejected.

List this case on 4th September, 2025 for final

disposal in motion hearing list.

Sd/-

(Narendra Kumar Vyas) Arun Judge

Digitally signed by ARUN ARUN KUMAR KUMAR DEWANGAN DEWANGAN Date:

2025.06.20 10:53:18 +0530