Madhya Pradesh High Court
Aitari Bai vs The State Of Madhya Pradesh on 25 May, 2017
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CRR NO.1067/15
25.05.2017:
Parties through their counsel.
Appellant Aitari Bai is also present in person and she has been identified by her counsel.
Heard on I.A.No.4631/17, an application for condonation of absence of appellant on 01.05.2017.
Learned counsel for the applicant submits that due to illness appellant could not mark her presence on 01.05.2017, hence prayed for condonation of her absence on the said date.
On due consideration, application is allowed. The default of appearance of applicant on 01.05.2017 is hereby condoned. The applicant shall now mark her presence before the Registry of this Court on 21.08.2017 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this revision. IA stands closed.
(RAJEEV KUMAR DUBEY) JUDGE hk/