Raghvendra Das Vaishnav vs Smt. Uma Bai
2025 Latest Caselaw 4393 Chatt

Chattisgarh High Court

Raghvendra Das Vaishnav vs Smt. Uma Bai on 11 September, 2025

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          Digitally
          signed by
          PRAKASH                   HIGH COURT OF CHHATTISGARH AT BILASPUR
PRAKASH   KUMAR
KUMAR     Date:
          2025.09.11
          17:25:37
          +0530
                                                    FA No. 65 of 2020
                                 RAGHVENDRA DAS VAISHNAV versus SMT. UMA BAI AND ORS.
                                                         Order Sheet


                   11/09/2025             Ms. Shivangi Agrawal, Advocate appears on behalf of Mr.
                                    Anshul Tiwari, Counsel for the Appellant.
                                          Mr. Rahul Tamaskar, Govt. Advocate for the State.
                                          None for other Respondents.

Six week's time is granted to file proper paper-book in accordance with Rule 181 of the High Court of Chhattisgarh Rules, 2007 which reads as under:

"181. The paper book shall contain the following papers/documents:-

(1) Memorandum of Presentation; (2) All the pleadings of all the parties; (3) Issues and documents;

(4) Evidence of the parties, depositions, as well as documentary;

(5) Copies of the Judgments and decrees of the Courts below and all other papers/ documents relevant and material for the disposal of the Presentation.

Explanation.- The paper-books filed in any other case shall always contain all the papers as were in the proceedings before the Court/ Tribunal whose order is under challenge."

                                                  Sd/-                          Sd/-
                                          (Sanjay K. Agrawal)          (Radhakishan Agrawal)
                       Prakash                  Judge                         Judge