Madhya Pradesh High Court
Smt. Pushpa Arora vs Dr. Smt. Anita Arora on 22 April, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 110 of 2017
(SMT. PUSHPA ARORA Vs DR. SMT. ANITA ARORA AND OTHERS)
Dated : 22-04-2022
Shri Amalpushp Shroti, learned counsel for the appellant.
Shri Praveen Chaturvedi, learned counsel for respondent.
Heard on I.A. No.2205/2017, an application for condonation of delay. As per office report appeal is barred by 15 days. Application is supported by an affidavit, which has not been controverted by filing the reply by the respondent.
For the reasons mentioned in the application, as there is sufficient ground for condonation of delay, I.A. is allowed and delay in filing the appeal is hereby condoned.
Also heard on the question of admission.
Appeal is admitted for final hearing.
Learned counsel for the appellant seeks for and is granted fifteen days time to file reply of I.A.No.2203/2017.
List the case after fifteen days.
(DWARKA DHISH BANSAL)
JUDGE
kkc
Signature
SAN Not
Verified
Digitally signed by
KRISHAN KUMAR
CHOUKSEY
Date: 2022.04.23
10:13:00 IST