Ramadhar Lodhi vs Durvendra Verma
2025 Latest Caselaw 2546 Chatt

Chattisgarh High Court

Ramadhar Lodhi vs Durvendra Verma on 20 March, 2025

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                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 SA No. 365 of 2023
                                RAMADHAR LODHI versus DURVENDRA VERMA

                                                       Order Sheet


                   20/03/2025           Mr. Bharat Rajput, counsel for the appellants.

                                        Mr. Rakesh Kumar, counsel appears on behalf of Mr.

                                 Umesh Pandey, counsel for the respondents No.1 to 3.

None for respondent No.4, though served.

Ms. Mukta Tripathi, P.L. for the State/respondent No.5.

Heard on I.A. No.2/2023, application under Section 5 of

the Limitation Act.

Counsel for the appellants would submit that counsel did

not inform the appellants about rendering the impugned

judgment and they came to know about the impugned judgment

when notice was served upon them in execution proceeding,

therefore, he submit that said delay is bonafide, hence the same

may be condoned.

Counsel for the respective respondents have raised

strong objection in respect of aforesaid application.

On due consideration and having considered the reason

mentioned in the application, I.A. No/2/2023 is allowed and the

Digitally DEEPTI signed by JHA DEEPTI NIRALA JHA NIRALA

delay of 427 days in filing the appeal is hereby condoned,

subject to depositing the cost of Rs.1,000/- by the appellants in

the account of High Court Legal Aid Committee within a period of

15 days from today.

List the matter for hearing on admission.

Sd/-

(Naresh Kumar Chandravanshi) Judge