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Gajendra Prasad Sharma vs Deepak Jain
2025 Latest Caselaw 2684 Chatt

Citation : 2025 Latest Caselaw 2684 Chatt
Judgement Date : 26 March, 2025

Chattisgarh High Court

Gajendra Prasad Sharma vs Deepak Jain on 26 March, 2025

                                                           1




                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 REVP No. 62 of 2025
                    •   Gajendra Prasad Sharma, S/o Lt. Radheshayam Sharma, Aged About 74
                        Years, R/o Ward No.11, Dondi-Lohara, Tehsil Dondi-Lohara, District
                        Balod, Chhattisgarh.
                                                                     ... Applicant/Judgment Debtor
                                                        versus
                    1. Deepak Jain, S/o Hazarimal Jain, Aged About 43 Years, R/o Village
                        Dondi-Lohara, Tehsil Dondi-Lohara, District Balod, Chhattisgarh.
                    2. State Of Chhattisgarh, Through District Magistrate Balod, District Balod,
                        Chhattisgarh.
                                                                     ... Respondents/Decree Holder

(Cause title taken from Case Information System)

Order Sheet

26/03/2025 Mr. Kshitij Sharma, counsel for the appellant.

Mr. Amandeep Singh, P.L. for the State/respondent No.2.

Heard.

Issue notice to the respondents on main review petition

and also on I.A. No.1/2025, application for grant of interim

relief/stay by ordinary as well as by registered post.

State counsel accepts notice on behalf of the

State/respondent No.2, therefore, issuance of notice to it, is

dispensed with.



       Digitally
DEEPTI signed
       by
JHA    DEEPTI
NIRALA JHA
       NIRALA


        P.F. be paid within a week.

Dasti service is also permitted in addition to the usual

mode.

Meanwhile, purely as an interim measure, it is directed

that further proceeding of Execution Case No.13A/2011, pending

before the Additional Session Judge, Balod, District Balod (C.G.)

shall remain stayed till the next date of hearing.

List the matter after service report of respondent No.1 is

received.

Sd/-

(Naresh Kumar Chandravanshi) Judge

 
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