Chattisgarh High Court
Smt. Vandana Mishra vs Ishatdev Kushwaha 9 Mac/518/2019 ... on 13 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 516 of 2019
Smt. Vandana Mishra & Others Versus Ishatdev Kushwaha & Others
13/03/2019 Shri A.L. Singroul, counsel for the appellants.
Heard on I.A. No. 01 of 2019, application for condonation of
delay of 41 days in filing the appeal.
For the reasons mentioned in the application, which is duly
supported by affidavit, application is allowed and delay in filing the
appeal is hereby condoned.
Also heard on admission.
The appeal being arguable is admitted for hearing.
Shri Raj Awasthi, 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 Raj Awasthi.
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 along with MAC No. 341/2019.
In the meanwhile, call for the records of the concerned Tribunal.
-Sd-
(Gautam Chourdiya) Judge Chandrakant/Akhilesh