Citation : 2022 Latest Caselaw 48 Chatt
Judgement Date : 4 January, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 98 of 2010
Raipur Development Auth. Raipur Versus Nand Kishore And Others
04.01.2022 Shri Somya Rai, counsel for the appellant.
Shri Devarshi Thakur, counsel for respondents No. 1 to 8.
Shri Vaibhav Dhar Diwan, counsel for respondent No. 24. Shri Sailesh Tiwar, counsel for respondent No. 25. Learned counsel for the appellant has filed I.A. No. 1 for condonation of delay in filing the appeal.
Learned counsel for the appellant would submit that the judgment and decree was passed on 19.11.2007 and he has filed appeal on 19.02.2008 as such there is delay of two days.
Learned counsel for the respondents oppose and would submit that the appeal may be dismissed on count of delay. Considering the fact that there is delay of only two days, the delay is condoned. The appeal is admitted for hearing. List the case in motion hearing list in the last week of February, 2022.
Sd/-
(Narendra Kumar Vyas) JUDGE Deshmukh
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