Chattisgarh High Court
Smt. Laxmi Jain vs Smt. Rani Bhansali 43 Fa/125/2019 ... on 15 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 243 of 2018
Smt. Laxmi Jain Versus Smt. Rani Bhansali and ors.
15/03/2019 Shri Vineet Kumar Pandey, counsel for the appellant/s.
Shri Siddharth Shukla, counsel for respondent No.1/plaintiff on
caveat.
Reply to stay application has been filed. Issue notice to respondents 2 to 10 on payment of P.F. within three days.
Notices are made returnable on or before 25/03/2019. Learned counsel for the respondent / plaintiff would submit that till the next date of hearing, respondent / plaintiff would not be pressing for execution of decree.
The statement is placed on record.
List this matter for consideration of interim applications in the week commencing 25th of March, 2019.
Sd/- Sd/-
(Manindra Mohan Shrivastava) (Rajani Dubey)
Judge Judge
Deepti