State Of Chhattisgarh vs Bhuneshwar Garg And Ors
2022 Latest Caselaw 120 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              ACQA No. 49 of 2015
             State Of Chhattisgarh Versus Bhuneshwar Garg And Ors.




07/1/2022         Mr. Shakti Singh Thakur, PL for the State.

                  Mr. Amit Sahu, counsel appearing on behalf of Mr. Raj Kumar
            Pali, counsel for the respondent.

Heard on I.A. No.01/2014, application under Section 5 of the Limitation Act for condonation of delay occurred in filing of the appeal.

Learned counsel for the respondent opposes the application for condonation of delay.

Considering the reason assigned in the application and the judgment pronounced by the Hon'ble Supreme Court in the matter of State of Haryana vs. Chandra Mani & Ors., [(1996) 3 SCC 132], delay of 44 days is condoned.

Accordingly, I.A. No.01/2014 is allowed.

Post the matter for hearing on admission in the week commencing 17.1.2022.

SD/-

( Deepak Kumar Tiwari) Judge

Ayushi