Gajadhar Minj (Dead) Through ... vs Santosh Rathiya
2022 Latest Caselaw 7192 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                               MAC No.1866 of 2019
        Gajadhar Minj (dead) through LRs Anil Minj Vs. Santosh Rathiya



       30/11/2022         Mr. Amit Sharma, counsel for the appellants.

                          Mr. Aman Upadhyay, Advocate on behalf of Mr.
                    Sushil Dubey, counsel for respondents No. 1 & 2.

Mr. Shailesh Tiwari, counsel for respondent No.3.

Heard on IA No.01/2019, application for condonation of delay in filing the appeal.

Considering the facts and circumstances of the case, keeping in view the judgment of the Hon'ble Supreme Court in Sandhya Rani Debbarma and others Vs. National Insurance Co. Ltd. And another, 2017 SAR (Civil) 66 whereby delay of 2824 days in filing special leave petition was condoned, the above application is allowed and delay of 279 days in filing the appeal is condoned.

Also heard on admission.

The appeal is admitted for hearing.

Call for record of the Tribunal.

List this case after two weeks.

sd/

(Rajani Dubey)

Judge

Khan