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Mangluram Dewangan vs Surendra Kumar Singh on 13 August, 2021

Bench: K.M. Joseph, B.R. Gavai

     ITEM NO.16                   Court 11 (Video Conferencing)             SECTION IV-C

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).   12205/2021

     (Arising out of impugned final judgment and order dated 16-12-2020
     in MCC No. 547/2020 passed by the High Court Of Chhatisgarh at
     Bilaspur)

     MANGLURAM DEWANGAN                                                 Petitioner(s)

                                                     VERSUS

     SURENDRA KUMAR SINGH & ORS.                                        Respondent(s)

     (FOR ADMISSION and IA No.95110/2021-ADDITION / DELETION /
     MODIFICATION PARTIES and IA No.95109/2021-EXEMPTION FROM FILING
     AFFIDAVIT )

     Date : 13-08-2021 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE K.M. JOSEPH
                            HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                Dr. Rajesh Pandey, Sr. Adv.
                                      Mr. Satish Pandey, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Learned senior counsel appearing for the petitioner seeks time to ascertain whether the petitioner is ready to deposit a sum of Rs.1,00,000/-, as a condition for issuing notice in this matter.

List on 23.08.2021.

                         (NEETU SACHDEVA)                               (RENU KAPOOR)
12:35:26 IST
Reason:                  COURT MASTER (SH)                             BRANCH OFFICER