Madhya Pradesh High Court
Bihari Lal And Ors. vs The State Of Madhya Pradesh on 18 September, 2019
Author: Vishnu Pratap Singh Chauhan
Bench: Vishnu Pratap Singh Chauhan
1 CRA-1920-1999
The High Court Of Madhya Pradesh
CRA-1920-1999
(BIHARI LAL AND ORS. Vs THE STATE OF MADHYA PRADESH)
7
Jabalpur, Dated : 18-09-2019
Shri Priyank Agrawal, learned counsel for the appellants.
Shri S.S. Thakur, learned Panel Lawyer for the respondent/State.
Appellant No.1 Biharilal, Appellant No.4 Asha and Appellant No. 5 Shiv Shankar appeared before this Court. They are identified by the learned counsel for the appellants.
Office pointed out that they are not appeared before the Registry since 11.02.2019.
Heard on I.A.No.17752/2019 cause of non-appearance has shown in the application is that appellant no.1 is a old aged person having ill health and appellant no.3 & 4 looking after appellant no.1, therefore, they could not appear before the Registry.
As considering the cause of absence, this Court is inclined to condone the non-appearance of the appellant Nos.1, 4 and 5 before the Registry, hence, I.A.No.17752/2019 is allowed.
Non-appearance is hereby condoned.
Each appellant is directed to appear before the Registry on 07.11.2019 and on other subsequent date fixed by the Registry.
This appeal is listed for final hearing in due course.
(VISHNU PRATAP SINGH CHAUHAN) JUDGE vai Digitally signed by VAISHALI AGRAWAL Date: 2019.08.10 07:29:50 +05'30'