Deepak Mali vs Vipin Bihari Panda
2022 Latest Caselaw 6330 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet
                                 SA No. 434 of 2020
                     Deepak Mali, Versus Vipin Bihari Panda,

17.10.2022          Mr. Harsh Tripathi, counsel for the appellant.

                    Mr. S. N. Nande with Mr. B. N. Nande, Mr. Himanshu Pandey &

             Mr. Tarkeshwar Nande, PL, counsel for the respective respondents.

Considering the fact that limitation was coming to an end at the

time when the country was facing Covid-19 and then complete

lockdown was imposed in entire country and considering the judgment

of the Hon'ble Supreme Court in respect of Section 5 of the limitation

Act, a strong case for allowing of I.A. No.1 is made out.

Accordingly, delay of 217 days for filing of the appeal stands

condoned.

Mr. Harsh Tripathi, appearing for appellant is directed to serve a

copy of the memo of appeal to Shri Nande and other counsels

appearing for the respondent no.2 to 7 and also counsel for the State

respondent no.11.

Let the appeal be listed for admission on 06.12.2022.

Sd/-

(P. Sam Koshy) JUDGE

Rohit