Smt. Pramila vs Smt. Shanti
2025 Latest Caselaw 545 Chatt

Chattisgarh High Court

Smt. Pramila vs Smt. Shanti on 17 July, 2025

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        Digitally
        signed by
        RAVI
RAVI    SHANKAR



                                  HIGH COURT OF CHHATTISGARH AT BILASPUR
SHANKAR MANDAVI
MANDAVI Date:
        2025.07.18
        10:41:04
        +0530




                                                FA No. 144 of 2025
                                       SMT. PRAMILA versus SMT. SHANTI

                                                   Order Sheet


                     17/07/2025         Mr. Amit Singh Chauhan, learned counsel for the
                                   appellant.
                                        Mr. Arvind Sinha, learned counsel appearing for
                                   the respondent No.7.

Mrs. Mandvi Bhardwaj, learned Panel Lawyer for the State/respondent No.10.

Heard on I.A. No.01/2025, application for condonation of delay in filing appeal.

Learned counsel for the appellant submit that impugned judgment and decree dated 02.08.2018 passed by 9th Additional District Judge, Bilaspur in Civil Suit No.791A/2012 was challenged by filing MCC No.722/2018 on 17.09.2018, seeking exemption from payment of Court fee. Subsequently, the applicant withdrawn the aforesaid MCC with a prayer that she is ready to deposit the amount of Court fee. Thereafter, the aforesaid MCC was disposed of by the Co-ordinate Bench vide order dated 10.06.2025. Thereafter, the

instant appeal has been filed.

He further submit that the actual delay occurred in respect of aforesaid MCC after exclusion of period spent in that MCC is not inordinate, rather it is bonafide.

Learned counsel for the respondent/s have no objection in allowing the said application.

On due consideration and for the reasons mentioned in the application, I.A. No.01/2025, is allowed and the delay in filing the appeal is hereby condoned.

Mr. Arvind Sinha, Advocate appearing for the respondent No.7 submit that he will file Vakalatnama on behalf of respondent No.7.

Issue notice to respondents on payment of process fee within a week by ordinary as well as by registered mode.

Learned counsel appearing for respondents No.7 & 10 accepts notice on behalf of their respective parties, therefore, issuance of notice to them is dispensed with.

Call for the record of the trial Court concerned. List this case after service of notice.

Sd/-

(Naresh Kumar Chandravanshi) Judge Ravi Mandavi