Chattisgarh High Court

Mohammad Salim Memon vs Saabeet Ram Diwakar on 1 May, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

SA No. 90 of 2025 MOHAMMAD SALIM MEMON versus SAABEET RAM DIWAKAR

Order Sheet

01/05/2025 Mr. Dhiraj Kumar Wankhede, counsel for the appellant.

Today, the case is listed for order on default(s). Vide order dated 21.02.2025 & 22.04.2025 time was granted to the appellant to cure the default, but counsel for the appellant has pointed out that two different appeal number has been mentioned in the impugned judgment (Annexure-A/1) itself, i.e., Civil Appeal No.02A/2024 is mentioned on the very first page of the judgment, but in other pages Civil Appeal No.02B/2024 is mentioned and such default cannot be cured by the appellant, therefore, objection raised by the Registry on this count is waived.

Learned counsel for the appellant submits that he has filed certified copy of decree prepared by the trial Court, but first appellate Court has not prepared the decree, therefore, it could not be filed.

In view of the above, second objection raised by the Registry is also waived.

Call for record of the trial Court as well as the first appellate Court.

List the matter immediately after the record is received.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Digitally DEEPTI signed by JHA DEEPTI NIRALA JHA NIRALA