Satyanarayan Yadav vs Ramdhani Yadav
2025 Latest Caselaw 196 Chatt

Chattisgarh High Court

Satyanarayan Yadav vs Ramdhani Yadav on 8 May, 2025

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Digitally
signed by            HIGH COURT OF CHHATTISGARH AT BILASPUR
AVANISH
KUMAR
PATHAK
Date:
2025.05.10                                FA No. 47 of 2022
11:14:51
+0530
                     SATYANARAYAN YADAV versus RAMDHANI YADAV

                                            Order Sheet



             08/05/2025          Mr. Praveen Dhurandhar, Adv. for the appellants.

                                 Ms. Mandavti Bhardwaj, PL for the State.

                                 Heard on admission.

                                 Issue notice to the respondents No. 1 to 3 through

registered post as well as usual mode. PF within a week.

Learned Panel Lawyer accepts notice on behalf of

respondent No. 4/State, therefore, notice need not be

issued to it.

Also heard on I.A. No. 41 Rule 5 of the CPC,

application for grant of stay.

Issue notice as above.

Having considered the facts of the case, purely as an

interim measure, it is directed that effect and operation of

the impugned judgment and decree dated 12-1-2022

passed in Civil Suit No. 18-A/2016 by the 2 nd Upper District

Judge, District Balrampur Place Ramanujganj shall remain

stayed till the next date of hearing, subject to appellants'

furnishing security of Rs. 25,000/- to the satisfaction of the

trial Court/Executing Court within a period of two months

from today for due performance of the decree which may

ultimately be passed by this Court.

Certified copy as per rules.

Sd/-

(Naresh Kumar Chandravanshi) JUDGE

Pathak