Anand Mishra vs Umesh Shankar Mishra
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Chattisgarh High Court

Anand Mishra vs Umesh Shankar Mishra on 4 March, 2025

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             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                          SA No. 247 of 2024

             ANAND MISHRA versus UMESH SHANKAR MISHRA

                                             Order Sheet



04/03/2025            Mr. Ram Kumar Tiwari, counsel for the appellant.
                      Ms. Mandvi Bharadwaj, Panel Lawyer for the State/
              respondent No.23.

This appeal is admitted for hearing on the following substantial question of law:-

Whether the first appellate Court was erred in setting aside the judgment and decree passed by the trial Court holding therein that there is no cause of action arose in favour of the plaintiff/ appellant?

Issue notice to the respondents on the merits of the appeal along with copy of substantial question of law as well as on IA No.01/2024, application under Order 39 Rule 1 & 2 read with Section 151 of CPC, by ordinary mode and by registered post. PF be paid within a week.

Sd/-

(Naresh Kumar Chandravanshi) Judge Bini

BINI Date:

PRADEEP 2025.03.05 10:28:30 +0530