Smt. Shilpa Nahar vs Suniti Awasthi
2022 Latest Caselaw 5454 Chatt

                                        1

                                                                            NAFR
                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                M.C.C. No. 150 of 2018
      Smt. Shilpa Nahar W/o Shri Ajit Nahar Aged About 36 Years D/o Shri
       Chandrabhan Singh Verma, R/o B-78 Surya Apartment, Katora Talab
       Chowk, Civil Raipur, Tahsil And District Raipur, Chhattisgarh.
                                                                     ---- Applicant
                                     Versus
     1. Suniti Awasthi Wd/o Anand Awasthi Aged About 55 Years R/o G-II/2,
        E.A.C. Colony, Raipur, Tahsil And District Raipur, Chhattisgarh.
     2. Rashtriya Khanij Vikas Nigam Karmachari Sahkari Grih Nirman Samiti
        Maryadit Raipur Through Parisamapak, Shri Raj Kumar Naidu, S/o Shri
        K.S.Naidu, R/o New Puraina, Khanij Nagar, Vip Road, Raipur, District
        Raipur, Chhattisgarh.
     3. Rajendra Darbar S/o Late Prithwiraj Darbar Aged About 52 Years R/o
        Ganjpara, Raipur, Tahsil And District Raipur, Chhattisgarh.
                                                            ---- Non-applicants



For Applicant:               Shri Sachin Nidhi, Advocate appears on behalf of
                             Shri Ajay Chandra, Advocate.
For Non-Applicants:          None.


                   Hon'ble Shri Sanjay S. Agrawal, Judge
                  Hon'ble Shri Arvind Singh Chandel, Judge
                              Judgment On Board
26.08.2022

Per Sanjay S. Agrawal, J.

1. Heard on I. A. No.01/2018, an application for condonation of delay of 75

days in filing this M.C.C.

2. On due consideration and for the reasons assigned therein, which is

duly supported by an affidavit, we are inclined to allow the same.

3. The said application is according allowed and delay in filing this M.C.C.

is hereby condoned.

4. Heard on admission.

5. This M.C.C. has been filed for restoration of F.A. No.33/2017, which

was dismissed for non-compliance of the direction contained in the order

dated 11.09.2017 as passed in the said appeal.

6. On due consideration and for the reasons assigned in the application

for restoration of the said appeal, we are inclined to allow the same.

7. Accordingly, the instant M.C.C is allowed and F.A. No.33/2017 is

directed to be restored to its original number with a permission to the counsel

for the Applicant to remove the default(s) of the said appeal within a period of

two weeks' from today.

8. With the aforesaid direction, the instant petition is disposed of. No order

as to costs.

                        Sd/-                                        Sd/-

                (Sanjay S. Agrawal)                         (Arvind Singh Chandel)
                     Judge                                         Judge




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