Chattisgarh High Court
Chhedan Prasad Sharma vs Vinod Agrawal on 17 December, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 201 of 2019
Chhedan Prasad Sharma Versus Vinod Agrawal & Another
17/12/2021 Heard Ms Anuja Sharma, Adv. for the appellant, Shri Ashish
Shrivastava, Sr. Adv. with Shri Rohishek Verma, Adv. for the
respondent No.1 ahnd Shri Raghvendra Verma, Govt. Adv. for
the State.
I.A.No.2 of 2019 This is an application filed by the appellant under Order 41 Rule 27 of the CPC.
On the request of learned counsel for the respondents, four weeks time is granted to file reply to I.A.No.2 of 2019, which would be taken on record along with necessary documents, if any.
The application under Order 41 Rule 27 of the CPC shall be considered at the time of final hearing.
The appellant is directed to file paper book in accordance with the High Court of Chhattisgarh Rules, 2007, within a period of five weeks.
Interim order passed on 1-5-2019 shall continue, till the next date of hearing.
Sd/- Sd/-
(Goutam Bhaduri) (Rajani Dubey)
Gowri Judge Judge