Chattisgarh High Court
Smt.Rita Devi Singh And Ors vs Niranjan Singh And Ors. 44 Mac/661/2014 ... on 20 February, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 655 of 2014
Smt.rita Devi Singh And Ors. Versus Niranjan Singh And Ors.
20/02/2019 Ms. Pushplata Khalkho, counsel for the appellants.
Heard on admission.
The appeal being arguable is admitted for hearing.
Shri Pankaj Agrawal, Advocate, present in the Court,
who normally appears for respondent No.3 on being asked by
the Court, accepts notice for respondent No.3 and prays for two weeks time to seek necessary instructions and file her Vakalatnama.
Two extra copies of the appeal along with necessary annexures be supplied by counsel for the appellants to Shri Pankaj Agrawal.
In view of above, there is no need to issue notice to other respondents for the time being.
On Vakalatnama being filed on behalf of respondent No.3, Registry to mention the name of the counsel appearing for respondent No.3 in the cause list.
List this case after six weeks for final hearing.
Sd/-
Gautam Chourdiya Judge Akhilesh