Smt. Jayshree Marutkar vs State Of Chhattisgarh
2022 Latest Caselaw 5645 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                 Order Sheet

                            WA No. 358 of 2022

  Smt. Jayshree Marutkar & Others Versus State of Chhattisgarh & Others




08/09/2022      Heard Mr. Barun Chakraborty, learned counsel for the

             appellants. Also heard      Mr. Jitendra Pali, learned Deputy

             Advocate General, appearing for respondent Nos.1 to 4 and

Mr. Animesh Tiwari, learned counsel, appearing for respondent

No.5.

In this appeal, notice was issued, returnable on

05.09.2022.

It, however, appears that there is an application for

condonation of delay, being I.A. No. 01 of 2022, for condoning

the delay of 05 days in preferring the connected appeal.

Mr. Pali and Mr. Tiwari submit that as against the

impugned judgment in this appeal, large number of appeals

have been preferred, they have no objection in condoning the

delay of 05 days.

Accordingly, delay is condoned. I.A. No. 01 of 2022 is disposed of.

List on 19.10.2022 along with WA No. 289 of 2022 and

connected cases.

                    Sd/-                                  Sd/-
            (Arup Kumar Goswami)                   (Deepak Kumar Tiwari)
                 Chief Justice                           Judge




Chandra