Chattisgarh High Court
Ashok Bhatia vs Mangesh Kumar Salame 50 Mac/385/2019 ... on 20 February, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 381 of 2019
Ashok Bhatia Versus Mangesh Kumar Salame
20/02/2019 Shri Vikas Shrivastava, Advocate on behalf of Shri
Priyank Rathi, Advocate for the appellant.
(1)
Heard on I.A. No.1
This is an application for condonation of delay of 33
days in filing the MAC.
For the reasons mentioned in the application and which
is duly supported by affidavit, the same is allowed and delay in
filing the MAC is condoned.
Also heard on admission.
The appeal being arguable is admitted for hearing.
Shri B.N. Nande, Advocate, present in the Court, who
normally appears for respondent No.3 on being asked by the
Court, accepts notice for respondent No.3 and prays for two weeks time to seek necessary instructions and file his Vakalatnama.
Two extra copies of the appeal along with necessary annexures be supplied by counsel for the appellants to Shri B.N. Nande.
In view of above, there is no need to issue notice to other respondents for the time being.
On Vakalatnama being filed on behalf of respondent No.3, Registry to mention the name of the counsel appearing for respondent No.3 in the cause list.
List this case after eight weeks for final hearing.
In the meanwhile, call for the records of the concerned Tribunal.
Sd/-
Gautam Chourdiya Judge Akhilesh