Ramkali Gupta vs Urmila Gupta
2021 Latest Caselaw 3071 Chatt

                                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                                 Order Sheet
                                               FA No. 97 of 2021

                                       Ramkali Gupta Versus Urmila Gupta



09.11.2021

Shri Anurag Singh, Counsel for the Appellant/s.

Shri Ashutosh Mishra, P.L. for the State.

Heard on I.A. No. 02, which is an application u/s 149 of Code of Civil Procedure.

On due consideration and also taking into consideration the period of time already obtained by the appellants from the date of the impugned judgment and decree and also from the time of filing of the present appeal, as a last opportunity, two weeks further time is granted for paying the deficit court fees as pointed out by the Court below.

Accordingly, two weeks further time is granted for the appellant for paying the deficit court fees, failing which the appeal would itself stand dismissed without any further reference to the Board.

                                SD/-                                       SD/-

                          (P. Sam Koshy)                           (Rajani Dubey)
                               Judge                                    Judge




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