Purnima Bai @ Babita Soni vs Banwarilal 38 Mac/1642/2017 Branch ... on 29 January, 2018

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Chattisgarh High Court

Purnima Bai @ Babita Soni vs Banwarilal 38 Mac/1642/2017 Branch ... on 29 January, 2018

Bench: Prashant Kumar Mishra

                                          1

                                                                             NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                 MCC No. 1 of 2018

     Purnima Bai @ Babita Soni W/o Banwarilal Aged About 25 Years Caste
      Soni, D/o Gaya Prasad Soni, S/o Harvansh Soni, R/o Kurra, Tehsil
      Nawagarh, Civil And Revenue District Bemetara, Chhattisgarh.

                                                                      ---- Appellant

                                       Versus

     Banwarilal S/o Koushal Aged About 29 Years Caste Soni, R/o Temar, Police
      Station And Tahsil Sakti, Civil And Revenue District Janjgir-Champa,
      Chhattisgarh,

                                                                   ---- Respondent

For Appellant Shri Amit Kumar Sahu, Advocate.

For Respondent None Hon'ble Shri Justice Prashant Kumar Mishra Hon'ble Shri Justice Arvind Singh Chandel Order On Board 29/01/2018

1. Heard.

2. In view of the fact that the cost of Rs. 1000/- has already been deposited, but there is some delay in depositing the amount, therefore, the present application for extension of the time for deposit of cost is allowed and the period of one week for depositing the cost is extended till the period when it was actually deposited.

3. Consequently, the FAM No. 117 of 2016 stands restored to its original number.

               Sd/-                                   Sd/-

             Judge                                    Judge

       Prashant Kumar Mishra                    Arvind Singh Chandel

Akhilesh

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