Ravi Gupta vs Smt. Jhankar Gupta W/O Ravi Gupta
2022 Latest Caselaw 14197 MP

                                                                          1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                  CRR No. 3937 of 2022
                                                        (RAVI GUPTA Vs SMT. JHANKAR GUPTA W/O RAVI GUPTA)

                                    Dated : 02-11-2022
                                             Shri Amit Dubey, Advocate for the applicant.

                                             Heard on I.A. No.20265/2022, which is an application under Section 5
                                    of the Limitation Act for condonation of delay.
                                             A s per office objection, there is delay of 21 days in filing this appeal
                                    which is not an inordinate one. In the application it is stated that no notice was
                                    served to the applicant regarding the said case and in the impugned judgment of

                                    the said case, it is mentioned that ex parte order was passed in the absence of
                                    the present applicant in favour of the respondent.

Looking to the reasons mentioned in the application for delay, which is supported by an affidavit, it appears that delay has been sufficiently explained and it is bonafide, therefore, the application is allowed. Delay is hereby condoned.

Record be requisitioned.

Issue notice to respondent on payment of process fee within seven working days by both the modes.

List after four weeks.

(SMT. ANJULI PALO) JUDGE

Nitesh

Signature Not Verified SAN

Digitally signed by NITESH PANDEY Date: 2022.11.02 18:56:54 IST