Jalla vs Chintaman
2023 Latest Caselaw 6151 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        SA No. 1110 of 2017
                                                     (JALLA Vs CHINTAMAN AND OTHERS)

                          Dated : 17-04-2023
                                  Mr. A.K. Mishra - Advocate for appellant.

                                  Mr. Laljee Khare - Advocate for respondent no.1.

Ms. Shanti Tiwari - Panel Lawyer for State.

Heard on I.A. No.13097/2017, an application for condonation of delay. It is submitted by the counsel for the appellant that the impugned

judgment and decree was passed on 09.12.2016 and the papers were handed over to Mr. Umakant Upadhyay, Advocate on 05.02.2017. However, the appellant came to know about the sad demise of Mr. Umakant Upadhyay and accordingly, he came to Jabalpur and found that second appeal was not filed. Accordingly, he obtained brief from the house of Mr. Umakant Upadhyay and engaged the new lawyer and thus, the delay in filing the appeal may be condoned.

No reply to this application has been filed although the appeal is pending since 2017 and the counsel was also changed by order dated 04.04.2022. In

absence of any rebuttal, the application is allowed and the delay in filing the appeal is hereby condoned.

List this matter in the next week on the question of admission.

(G.S. AHLUWALIA) JUDGE

julie

Signature Not Verified Signed by: JULIE SINGH Signing time: 4/20/2023 12:21:02 PM