Chattisgarh High Court
Rupesh Kumar Rawat @ Banti Rawat vs Lokram Sendre 24 Mac/773/2019 Katwaru ... on 24 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 774 of 2019
Rupesh Kumar Rawat @ Banti Rawat Versus Lokram Sendre
24/04/2019 Shri Vedant Bhelonde, counsel for the appellant.
Heard on I.A. No.1
(1)
This is an application for condonation of delay of
47 days in filing the MAC.
For the reasons mentioned in the application
which is duly supported by affidavit, the same is allowed
and delay in filing the MAC is condoned.
Also heard on admission.
The appeal being arguable is admitted for hearing.
Issue notice to the respondents. Process Fee be
paid within a period of seven days.
Notice be made returnable within four weeks.
List this case after eight weeks along with MAC No.708/2019.
In the meanwhile, call for the record of the concerned Tribunal.
Sd/-
Gautam Chourdiya Judge Akhilesh