Ghasiya Gond vs Chini Bai Dead Through Lrs
2025 Latest Caselaw 2691 Chatt

Chattisgarh High Court

Ghasiya Gond vs Chini Bai Dead Through Lrs on 26 March, 2025

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          Digitally
          signed by
          AVINASH
AVINASH   SHARMA


                               HIGH COURT OF CHHATTISGARH AT BILASPUR
SHARMA    Date:
          2025.03.26
          15:27:51
          +0530




                                                    SA No. 751 of 2017
                                    Ghasiya Gond versus Chini Bai Dead Through Lrs


                                                        Order Sheet


                       26/03/2025           Shri Ravindra Sharma, counsel for the appellant.
                                            Shri Divyanand Patel appears on behalf of Shri Rishikant
                                     Mahobia, counsel for Respondent Nos.1(a to d), 2(a to f).

Shri Ghanshyam Patel, counsel for Respondent No.3. Ms. Neeta T Thawani, PL for State/Respondent No.4. Heard on I.A. No.1/2017-application under Section 5 of Limitation Act for condonation of delay in filing the appeal.

There is delay of about 295 days.

Shri Divyanand Patel, Advocate submits that execution case has also been filed against the impugned judgment and decree and the appellant has also made their appearance on 26.07.2017 in the execution proceedings, so it is incorrect that impugned judgment came to their knowledge in the month of November.

Considering the fact that certified copy of impugned judgment was received in the month of November as also other reasons assigned in the application, I am inclined to condone the delay.

Accordingly, I.A. No.1/2017 is allowed and delay is condoned.

                                            Call for the record.           Sd/-
                                                                 (Deepak Kumar Tiwari)
                         Avinash
                                                                        Judge