Madhya Pradesh High Court
Smt. Kasturi Bai vs Ashok Kumar Sahu on 3 May, 2017
MA-446-2017
(SMT. KASTURI BAI Vs ASHOK KUMAR SAHU)
03-05-2017
Shri Arun Sharma, Advocate for appellant.
Heard on IA No.1643/2017, an application under Section 5
of the Limitation Act seeking condonation of delay caused in
filing the appeal.
Considering the averements made in the application and
submissions advanced, IA is allowed. Delay caused in filing the
appeal is condoned.
Also heard on admission.
Admit.
Issue notice to respondents on payment of process fee
within seven working days, returnable within six weeks.
List for final hearing in due course.
(ROHIT ARYA) JUDGE Arun*