Ramdayal vs Mangli Bai
2025 Latest Caselaw 4229 Chatt

Chattisgarh High Court

Ramdayal vs Mangli Bai on 3 September, 2025

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                            HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  SA No. 65 of 2017

                                             Ramdayal versus Mangli Bai


                                                     Order Sheet



                     03.09.2025            None for the appellant.

                                           Mr. Sanjay Agrawal, counsel for respondent No. 1.

Mr. Neeraj Sharma, Dy. Advocate General for the

State.

Let a fixed date S.P.C. be issued to the appellant by

the Registry on the address given in memo of appeal for

his appearance or representation before this Court on 16 th

October, 2025 mentioning the fact that the counsel

engaged by him is not appearing before this Court.

A copy of order-sheet of Tahsildar, Bagicha for

execution of judgment and decree passed by the trial

Court has been placed on record. From perusal of the

Digitally signed by BHUMIKA BHUMIKA ANGARE ANGARE Date:

2025.09.04 10:51:56 +0530

same, it is not clear whether the execution decree has

been satisfied by the Executing Court or not.

In view of the above, it is made clear that the

pendency of the instant appeal will not be rider over the

proceedings to be drawn by the Executing Court and the

Executing Court is directed to complete the execution

proceedings on or before the next date of hearing i.e. 16th

October, 2025.

List this case on 16th October, 2025.

Sd/-

(Narendra Kumar Vyas) Judge

Bhumika