Rajesh Kumar Rathaur vs Mohamad Mustfa Ansari @ Pappu
2022 Latest Caselaw 171 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                             CRMP No. 783 of 2020
          Rajesh Kumar Rathaur Versus Mohamad Mustfa Ansari @ Pappu




10/1/2022          Mr. Samir Singh, counsel for the petitioner.


                   None for respondent though served.

Heard on I.A. No.01/2020, 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 21 days is condoned.

Accordingly, I.A. No.01/2020 is allowed.

Let fresh notice be issued to the respondent on payment of

process fee as per rules.

Notice be made returnable within eight weeks.

Post thereafter.

            -                                            SD/-
                                             ( Deepak Kumar Tiwari)
                                                      Judge
 Ayushi