M/S. Sai Capital vs Aayush Agrawal
2026 Latest Caselaw 239 Chatt

Chattisgarh High Court

M/S. Sai Capital vs Aayush Agrawal on 9 March, 2026

                                                       1




                                                                    2026:CGHC:11158-DB


        Digitally
        signed by
                                                                                  NAFR
        AVINASH
AVINASH SHARMA
SHARMA Date:
        2026.03.09
        17:09:45
        +0530                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               FA No. 27 of 2026

                     M/s. Sai Capital Pro. Supriya Bairagi, Aged About 30 Years, W/o Shri
                     Om Krishna Bairagi, Office - Shop No. 519 B, 5th Floor, Ravi Bhawan,
                     Tahsil And District Raipur Chhattisgarh Through Power Of Attorney
                     Holder Mohd. Fahim Hakkani, S/o Late Mohd. Rafique, Aged About 36
                     Years R/o Infront Of Dargah, Idgah Bhatha, Raipur, District Raipur
                     Chhattisgarh
                                                                              ... Appellant.
                                                    versus
                     Aayush Agrawal S/o Shri Ashok Agrawal Aged About 22 Years Pro.
                     Sharda Minerals And Cement Company Gangotri Ltd. Kharora, P.S.
                     Kharora, Tahsil Tilda, District Raipur, Chhattisgarh Other Address -
                     Aayush Agrawal, S/o Shri Ashok Agrawal Flat No. G-401, 4th Floor,
                     D.M. Vatika, Shankar Nagar, Kachna Road, Tahsil And District Raipur
                     Chhattisgarh
                                                                          ... Respondent.

For Appellant : Shri Nasimuddin Ansari appears along with Shri Riyazuddin Sheikh, Advocates.

DB : Hon'ble Shri Justice Sanjay S. Agrawal & Hon'ble Shri Justice Amitendra Kishore Prasad

Order on Board 09/03/2026

1. Learned counsel for appellant prays for withdrawal of this appeal

with liberty to file a petition questioning the judgment impugned as

an indigent person.

2. The appeal is accordingly dismissed as withdrawn with the

aforesaid liberty.

3. Registry is directed to return the certified copy of impugned

judgment and decree dated 23.08.2025 (Annexure- A/1) after

obtaining photocopy of the same.

                      Sd/-                         Sd/-
      (Sanjay S. Agrawal)                   (Amitendra Kishore Prasad)
            Judge                                    Judge



Avinash