Smt. Pushpa Simankar vs State Of Chhattisgarh
2022 Latest Caselaw 5646 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet

                                 WA No. 359 of 2022
     Smt. Pushpa Simankar & 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 5 and Mr. Animesh Tiwari, learned

counsel, appearing for respondent No.6.

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 04 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 04 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