Smt. Kaushilya Bai vs Sanjay Sharma And Ors
2021 Latest Caselaw 203 Chatt

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                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                          FA No. 15 of 2015
                         Smt. Kaushilya Bai Versus Sanjay Sharma And Ors.

                                            Through Video Conference

08.06.2021            Shri Lavkush Kumar Sahu, counsel for the appellant.

                      None for respondent No.1, though served.

Shri Aman Upadhyay appears on behalf of Shri Sushil Dubey, counsel for

respondents No. 2 & 3.

Shri Lalit Jangde, Deputy G.A. for the State/respondent No.4.

Heard on I.A.No.01, which is an application for condonation of delay of 748

days in filing the present appeal.

Learned counsel appearing for the appellant submits that the appellant is an

illiterate and rustic villager and being so she is not aware of delivery of judgment

and came to know very late of this fact when she received the certified copy of the

same from her counsel, and therefore, she could not file the appeal in time.

No reply has been filed with regard to the said application for condonation of

delay.

On due consideration and for the reasons assigned in the application, which

is duly supported by an affidavit, I am inclined to allow the same.

I.A.No.01 is allowed and the delay of 748 days in filing the present appeal is

accordingly condoned.

In view of above, I.A.No.01 stands disposed of.

Also heard on admission.

Admit.

Issue notice to respondent No.1 on merit only, on payment of P.F. as per

rules.

Shri Sahu, counsel for the appellant is directed to supply a copy of this

appeal to counsel for other respondents, within a period of 15 days from today.

Post this matter after 5 weeks for further orders.

Sd/-

(Sanjay S. Agrawal) Judge

Anjani