Bhagela vs Suresh Kumar
2022 Latest Caselaw 3109 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                           SA No. 76 of 2014

                                     Bhagela Versus Suresh Kumar




28.04.2022

Shri Siddarth Pandey, counsel for the appellant.

Learned counsel for the appellant would submit that judgment and decree was passed by the learned appellate Court on 23.07.2013 and the appeal was filed on 24.02.2014, as such there is delay of 123 days in filing the appeal. He would explain the delay as counsel has not informed regarding the result of appeal in time, which has caused delay in filing the appeal, therefore, the delay may be condoned.

Considering the submission made by the learned counsel for the appellant, I am inclined to condone the delay of 123 days in filing the appeal. Accordingly, I.A. No. 1 of 2014 is allowed. The delay is condoned. List the case for admission in the 3rd week of June, 2022.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh