Dharamsay vs Basant Banjara
2025 Latest Caselaw 2653 Chatt

Chattisgarh High Court

Dharamsay vs Basant Banjara on 25 March, 2025

                                                            1




                                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  SA No. 149 of 2025
                    •   Dharamsay, S/o Shri Nohari, Aged About 69 Years, R/o Village Joradol,
                        Tahsil Patthalgaon, District Jashpur (C.G.).
                                                                                ... Appellant/Plaintiff
                                                         versus
                    1. Basant Banjara, S/o Shri Phulsingh Banjara, Aged About 52 Years, R/o
                        Village Jorador, Tahsil Patthalgaon, District Jashpur (C.G.) (Defendant
                        No.2).
                    2. Premsingh, S/o Shri Nohari, Aged About 74 Years, R/o Village Jorador,
                        Tahsil Patthalgaon, District Jashpur (C.G.) (Defendant No.1).
                    3. State Of Chhattisgarh, Through The Collector Jashpur, District Jashpur
                        (C.G.) (Defendant No.3).
                                                                                       ... Respondents

(Cause title taken from Case Information System)

Order Sheet

25/03/2025 Mr. Sunil Sahu, counsel for the appellant.

Mr. Amandeep Singh, P.L. for the State/respondent No.3.

Heard.

Issue notice to the respondents on I.A. No.1/2025,

application under Order 41 Rule 5 of the Code of Civil Procedure,

for grant of stay in execution of the decree, as per rules.

State counsel accepts notice on behalf of

State/respondent No.3, therefore, issuance of notice to it is Digitally DEEPTI signed by JHA DEEPTI NIRALA JHA NIRALA

dispensed with.

P.F. be paid within a week only for respondents No.1 & 2.

Call for records of both the Courts below.

Meanwhile, purely as an interim measures, it is directed

that effect and operation of the impugned judgment and decree

dated 30.01.2025 (Annexure-A/1) passed by the learned District

Judge, Pattalgaon, District Jashpur (C.G.) in Civil Appeal

No.03A/2022, shall remain stayed till the next date of hearing.

List the matter after service report of respondents No.1 & 2

is received.

Sd/-

(Naresh Kumar Chandravanshi) Judge