Madhya Pradesh High Court
Chandra Bhushan Prasad Dwivedi vs The State Of Madhya Pradesh on 23 January, 2020
Author: Nandita Dubey
Bench: Nandita Dubey
1 RP-115-2020
The High Court Of Madhya Pradesh
RP-115-2020
(CHANDRA BHUSHAN PRASAD DWIVEDI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 23-01-2020
Shri S.K. Singh, learned counsel for the petitioner.
Smt. Devika Singh, learned Government Advocate for the
respondents/State.
Heard on I.A.No.955/2020, which is an application for condonation of delay.
There is only two days delay in filing the petition. On due consideration, the aforesaid I.A. is hereby allowed. The delay in filing this petition is condoned.
(NANDITA DUBEY) JUDGE vinay Digitally signed by VINAY KUMAR BURMAN Date: 27/01/2020 17:15:30