Chattisgarh High Court
Gopal Auto vs Smt. Gayatri Aadil 14 Wpcr/92/2014 ... on 16 January, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 87 of 2018
Gopal Auto Versus Smt.Gayatri Aadil & Ors.
16.01.2018 Shri Jitendra Pali, Advocate for the appellant.
Heard.
Admit.
Issue notice to the respondents as per rules.
Call for records.
Also heard on I.A.No.1 which is an application for grant of stay.
Considering the facts and circumstances of the case, particularly, the nature of role as alleged against the present appellant, this Court is of the opinion that prima-facie, a strong case has been made out for grant of stay.
Accordingly, there shall be a stay of impugned judgment dated 20/09/2017 until further orders.
List it for final hearing in due course.
Sd/-
(P. Sam Koshy) JUDGE Sumit