Chattisgarh High Court
Vivek Milind vs Tanuja Salam 16 Cont/58/2019 ... on 3 September, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CONT No. 547 of 2019
Vivek Milind Versus Tanuja Salam
03.09.2019 Mr. Ajay Shrivastava, counsel for the petitioner.
Heard on I.A. No. 1, which is an application for condonation of delay
in payment of process fee.
On due consideration, the same stands allowed.
Registry is directed to take necessary steps for issuing notice and
matter be listed after service is complete and reply of the respondents are
filed.
Sd/-
(P. Sam Koshy) JUDGE Rohit