Chattisgarh High Court
Prakash Kumar Panjwani vs Bisahin Bai 30 Wps/3794/2018 Shukhi Ram ... on 18 May, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No.838 of 2018
Prakash Kumar Panjwani Vs. Bisahin Bai & Ors.
18/05/2018Shri Pawan Kesharwani, Advocate for the applicant.
Heard on application for condonation of delay in filing the appeal. For the reasons assigned in the application and also taking note of the fact that that earlier also appeal was filed which was later on withdrawn, this court is of the opinion that sufficient cause has been shown to condone delay.
Accordingly, delay in filing the appeal stands condoned. Admit.
Call for the records of the court below. List for further consideration after receipt of records. Meanwhile, as an interim measure, the amount so deposited by the appellant shall not be disbursed to the claimants without leave of the court.
Sd/-
(P. Sam Koshy) Judge Inder