Chattisgarh High Court
Smt. Sanno Bai Hidco vs Mathura Prasad Rahi on 28 August, 2025
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HIGH COURT OF CHHATTISGARH AT BILASPUR
MAC No. 1889 of 2025
SMT. SANNO BAI HIDCO versus MATHURA PRASAD RAHI
Order Sheet
28/08/2025 Shri Rakesh Thakur, counsel for the appellant/s.
Heard on I.A.No.1, application for condonation of delay
in filing the appeal.
On due consideration, the application is allowed.
Delay in filing the appeal is hereby condoned.
Also heard on admission.
Admit.
Issue notice to the respondents on payment of P.F. on all
the address given in the cause title within 7 working days failing which the appeal shall stand dismissed without further reference to the Bench.
Call for the records. List the matter after service report is received.
Sd/-
(Sachin Singh Rajput) Deepti JUDGE Digitally signed by DEEPTI DEEPTI HARIKUMAR HARIKUMAR Date:
2025.08.29 10:38:52 +0530