Madhya Pradesh High Court
The State Of Madhya Pradesh vs Naseem Bano on 14 June, 2016
MCC No.1088/2016
14.06.2016
Shri Deepak Awasthi, Govt. Advocate for the
applicant-State.
Shri Hitendra Golhani, Advocate for the respondent.
Heard on I.A. No.5242/2016 - which is an application for condonation of delay.
Looking to the facts of the case, I.A. No.5242/2016 is allowed.
The appeal was dismissed due to non compliance of the peremptory order.
After perusal of the applicant's application, the application is allowed.
The appeal is restored subject to payment of cost of Rs.1000/- to the respondent.
(S.K. Gangele) (Ashok Kumar Joshi)
Judge Judge
psm