Madhya Pradesh High Court
Ashok Argal vs Radheshyam Julaniya on 29 July, 2020
Author: Anjuli Palo
Bench: Anjuli Palo
1 CRR-1698-2020 The High Court Of Madhya Pradesh CRR-1698-2020 (ASHOK ARGAL Vs RADHESHYAM JULANIYA AND OTHERS) 1 Jabalpur, Dated : 29-07-2020 Heard through Video Conferencing. Shri D.K.Dixit, counsel for the applicant. Heard on I.A. No. 6777/2020, which is an application for condonation of delay.
There is delay of 22 days in filing this appeal. For the reasons stated in the application, which is supported by an affidavit, delay has been sufficiently explained and seems bonafide, therefore, the application is allowed. Delay is condoned.
The applicant is directed to first remove the default, thereafter pending IAs shall be considered.
List after seven days.
(SMT. ANJULI PALO) JUDGE PB Digitally signed by PRADYUMNA BARVE Date: 2020.07.30 12:32:05 +05'30'