Madhya Pradesh High Court
Smt. Rajeshwari Jatav vs Milgres Bigrenaja on 1 October, 2019
1 MA-484-2017
The High Court Of Madhya Pradesh
MA-484-2017
(SMT. RAJESHWARI JATAV Vs MILGRES BIGRENAJA)
4
Gwalior, Dated : 01-10-2019
Shri Akhilesh Gupta, learned counsel for the Appellant.
Shri N.S. Tomar, learned counsel for respondent No.3.
There is delay of 300 days in filing the Appeal; condonation whereof is being sought vide I.A.No.2825/2017. Though opposed at by learned counsel for respondent No.3; however, it is submitted that in case the Court arrives at conclusion that the sufficient cause is made out, then the Appellant be not held entitled for the interest for the period of 300 days.
Taking into the consideration the submissions put-forth on behalf of the parties and the fact that sufficient cause is made out which prevented the Appellant from filing the Appeal within a period of limitation, delay is condoned.
I.A.No.2825/2017 stands disposed of.
It is, however, made clear that if the Appellant succeeds in Appeal, he will not be entitled for the interest for the period of 300 days.
Admit.
As respondent No.3 is represented, no notice need be issued. However, notice be issued to respondents No.1, 2, 4, 5 and 6 on payment of process fee by registered AD within seven days ant it be made returnable within six weeks.
(SANJAY YADAV) JUDGE pwn* Digitally signed by PAWAN KUMAR Date: 2019.10.01 17:27:28 +05'30'