Madhya Pradesh High Court
The State Of Madhya Pradesh vs Javed Ansari @ Juber Ansari on 22 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-6861-2018
(THE STATE OF MADHYA PRADESH Vs JAVED ANSARI @ JUBER ANSARI)
1
Jabalpur, Dated : 22-02-2018
Mrs. Shahin Fatima, learned Govt. Adv. for the petitioner/State.
This petition has been filed assailing the order dated 21.9.2017
passed by the 1st ASJ Satna in S.T.No.53/2016.
Considered I.A.No.2792/2018, an application for condonation of
sh
delay.
e
It is claimed that because of the approval of the law department
ad
and other formalities, the delay has been caused.
Pr
Considering the delay to be bona-fide, I.A.No.2792/2018 is
allowed. The delay of 37 days in filing of this petition is condoned.
a
hy
Let notice be issued to the respondent on payment of PF within
six working days by ordinary as well as RAD Mode, returnable in four ad weeks.
M Record of the trial Court be also called Case be listed after four weeks.
of rt (SUSHIL KUMAR PALO) ou JUDGE C h Digitally signed by NEETI TIWARI ig Date: 2018.02.22 15:51:16 +05'30' nd H