Chattisgarh High Court
Deleted (Devak Ram) (Died) vs Deleted (Bhagau Singh) (Died) on 2 March, 2026
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Digitally
signed by
JYOTI
JYOTI SHARMA
SHARMA Date:
2026.03.03
10:45:50
+0530 HIGH COURT OF CHHATTISGARH AT BILASPUR
SA No. 397 of 2015
Deleted (Devak Ram) (Died) versus Deleted (Bhagau Singh) (Died)
Order on Board
02/03/2026 Mr. Abhishek Mishra on behalf of Mr. S. N.
Nande, Counsel for the Appellant.
Mr. Santosh Soni, G.A. for the State.
Learned counsel for the appellant submits that
the present appeal is an admitted appeal and that
the LR's of respondent No. 1 have already been
brought on record in pursuance of the order dated 24.11.2023, whereby I.A. No. 03 filed under Order 22 Rule 4 of the Code of Civil Procedure was allowed.
Learned counsel further submits that although the LR's of respondent No. 1 have been brought on record, no notice has yet been issued to them. 2/2 In view of the aforesaid submission, let notice be issued to the LR's of respondent No. 1.
Process fee be paid within a period of 10 days. List the case after service of notice upon the LR's of respondent No. 1.
Sd/-
(Bibhu Datta Guru) Judge Jyoti