Karhula vs Sodaram And Ors
2021 Latest Caselaw 3421 Chatt

             T O HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                               SA No. 132 of 2013
                       Karhula Versus Sodaram And Ors.




30.11.2021          Mr. Shrawan Agrawal, Counsel for the appellant.

                    Mr. K. K. Singh, G. A. for the State.

                    Mr. Anurag Dayal Shrivastava, Counsel for respondents No.1, 2,

3(1), 3(2), 3(3), 3(4), 3(5), 3(7) & 3(8).

The second appeal has filed against the judgment and decree

dated 14.09.2012 passed by the learned 2 nd Additional District Judge,

Ambikapur, District- Sarguja(CG).

As per the office note, notice has already issued to respondents

on I.A.No.1/13, application for condonation of delay in filing the appeal.

In pursuance of notice, Mr. Anurag Dayal Shrivastava, Counsel

entered appearance on behalf of repondents and would submit that the

appeal is barred by limitation, there is no sufficient cause shown in the

application, therefore appeal may be dismissed.

On due consideration, the delay of 44 days in filing the appeal is

condoned.

List this case after two weeks.

Sd/-

(Narendra Kumar Vyas)

Judge parul