Rakesh Kumar Gupta vs Vishambhar
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Chattisgarh High Court

Rakesh Kumar Gupta vs Vishambhar on 6 March, 2025

           HIGH COURT OF CHHATTISGARH AT BILASPUR

                                        SA No. 618 of 2017

                             Rakesh Kumar Gupta versus Vishambhar
                                          Order Sheet




06/03/2025          Mr. Dhirendra Prasad Mishra, Counsel for the appellants.
                    Mr. T.S. Sahu, Panel Lawyer for the State.
                    Heard.
                    This appeal is admitted for hearing on the following substantial
                    question of law :


                             Whether the finding recorded by the First Appellate
                             Court, reversing the judgment and decree passed by the
                             trial Court, is perverse to the evidence/material
                             available on record or not?


                    Issue notice to the respondents on payment of PF as per rules.

List the matter for final hearing.

Sd/-

Digitally signed by SHYNA SHYNA AJAY (Deepak Kumar Tiwari) AJAY Date:

2025.03.07 10:56:05 +0530 Judge Shyna