Asharam vs Amar Singh
2023 Latest Caselaw 16838 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                         SA No. 3530 of 2019
                                               (ASHARAM AND OTHERS Vs AMAR SINGH AND OTHERS)

                          Dated : 10-10-2023
                                   Mr. Madhur Bhargava - Advocate for the appellants.

                                   None for respondent No.1, although served.

Mr. G.S. Chauhan - Government Advocate for the respondent No.2 - State.

This appeal is listed today for filing of reply as well as for consideration of I.A.No.5166/2019, an application filed under Section 5 of Limitation Act for

condonation of delay.

As none appeared on behalf of learned counsel for respondent No.1, therefore, arguments are heard.

The appeal is delayed by 44 days. It has been mentioned in the aforesaid application that counsel for the appellants did not inform the appellants about the judgment pronounced by First Appellate Court, due to which they could not file this appeal within limitation period. Delay was not intentional. An affidavit has also been filed in support of aforesaid application.

For the reasons mentioned in the application, I.A.No.5166/2019 is

allowed and the delay of 44 days in filing this appeal is hereby condoned.

Let the matter be listed for arguments in the week commencing 06.11.2023.

(SATYENDRA KUMAR SINGH) JUDGE

bj/-

Signature Not Verified Signed by: BARKHA SHARMA Signing time: 10-Oct-23 5:44:39 PM