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Judgment
6 paragraphs · 130 wordsSanjay K. Agrawal, J
Heard on I.A. No.01/2026, an application under Section 5 of the Limitation Act, 1963 for condonation of delay in filing the application for restoration.
On due consideration and for the reasons stated in the application, the same is allowed. Consequently, the delay of 58 days in filing the MCC is condoned.
Also heard on application for restoration of F.A. No.89/2019.
On due consideration and for the reasons mentioned in the application, which is duly supported by an affidavit, the instant MCC is allowed and F.A. No.89/2019 is directed to be restored to its original number for hearing and disposal in accordance with law.
Paper book be filed within 6 weeks from today in accordance with the Chhattisgarh High Court Rules, 2007.