Dilip Jethi vs Shri Gujrati Brahm Samaj
2022 Latest Caselaw 4024 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                   SA No. 330 of 2013
                   Dilip Jethi Vs. Shri Gujrati Brahm Samaj, Raipur



24.06.2022

Ms. Sameeksha Gupta, Advocate on behalf of Mr. B.P. Sharma, counsel for the appellant.

Heard on application for condonation of delay in filing the appeal. Learned counsel for the appellant would submit that earlier the case of the appellant was entrusted to one Shri M.L. Chandil, Advocate who expired, therefore, the appellant could not get information with regard to progress of his case. She would further submit that as soon it was brought to the notice of the appellant that the judgment and decree has been passed by the District Judge, Raipur dismissing the appeal, the appellant applied for certified copy on 14.03.2013 and the same has been received on 09.04.2013 and thereafter this appeal has been filed. She would further submit that the delay caused in filing the appeal is bonafide, which may kindly be condoned.

On due consideration and for the reasons mentioned in the application and also considering the fact that the earlier counsel engaged by the appellant expired and there is no fault of the appellant, which caused delay in filing the appeal, as such, I am inclined to condone the delay in filing the appellant.

Accordingly, the application for condonation of delay in filing the appeal is hereby allowed and the delay in fling the appeal is condoned.

Call for the record of the court below within four weeks. List this case after four weeks for hearing on admission.

Sd/-

(Narendra Kumar Vyas) Judge Arun