Smt. Shraddha Gupta vs Rajesh Kumar Gupta
2021 Latest Caselaw 2352 Chatt

                                HIGH COURT OF CHHATTISGARH, BILASPUR
                                                     Order Sheet
                                                FA(MAT) No. 33 of 2019

                                  Smt. Shraddha Gupta Versus Rajesh Kumar Gupta

    4

15.09.2021             Shri Surendra Kumar Dewangan, counsel for the Appellant.
                       Shri Abhishek Pandey, counsel for the Respondent.

As per the direction issued by this Court on 02.07.2020, the concerned Presiding Officer submitted his report and the same is perused. According to the report, it was informed that since the order of transfer was not communicated and/or enclosed with, therefore, the impugned judgment was passed. The said fact is taken on record.

Heard on I.A. No.01/2019, an application for condonation of delay of 54 days in filing this appeal.

No reply has been filed with regard to the said application. On due consideration and for the reasons assigned therein, which is duly supported by an affidavit, I am inclined to allow the same.

The said application is allowed and delay in filing this appeal is accordingly condoned and thus stands disposed of.

Also heard on admission.

Admit.

No notice is required to be issued to the Respondent as he has already made his appearance through his counsel.

Also heard on I.A. No.02/2019 and 03/2019 for grant of interim relief. Shri Pandey prays for three weeks' time to file the reply to these applications. As prayed by him, post this matter after three weeks.

Sd/-

(Sanjay S. Agrawal) Judge

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