AO/7/2023
2023 Latest Caselaw 98 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
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      06.01.2023                        AO No.7 of 2023
                                        Hon'ble Alok Kumar Verma, J.

The proposed Appeal has been filed under Order 43 Rule 1 (r) of the Code of Civil Procedure, 1908 against the ex- parte judgment and order dated 04.10.2021, passed by the learned Senior Civil Judge, Rishikesh, Dehradun in Miscellaneous Case No. 15 of 2016, "Swami Krishnacharya Ji Maharaj Vs. Shri Rishikesh Giri", whereby, the said case, filed under Order 39 Rule 2-A of the Code of Civil Procedure, 1908, has been allowed and the appellant has been sentenced to civil imprisonment for a period of one month.

Heard Mr. Nikhil Singhal, learned counsel for the appellant.

The proposed appeal has been filed alongwith an application under Section 5 of the Limitation Act, 1963 to condone the delay of 211 days in filing the said appeal.

Issue notice to the respondent on the delay condonation application.

Steps to be taken within a week. List this case on 20.02.2023.

(Alok Kumar Verma, J.) 06.01.2023

Shubham