Karnataka High Court
Sri.H.S.Chandra Shekar Hande, vs The State Of Karnataka on 16 June, 2011
Bench: V.G.Sabhahit, Ravi Malimath
MISC. EX/yL¢ N0. 14232/2009 IS FILED _ LIMETATEON ACT PRAYENG TO CONBONE GE? ' TEN DAYS IN FELENG THE APPEA;g.""' 4 THIS MISC. CVL. COMENQ o'N__E*:>R DAY, SABHAHIT J., MADE THE. ::i"<1LL0*vi'I:'§G:§'.= Heard. In VTi«*iv'x2¢' .:§f.the§,'aV;éi§fi;éf1ts rnacie in the affidavit filed in._suppQrt. i)fV.tI€.«:§x We hold that Sufficient ihcjiit §id'r1é{§ning the delay of ten days 'V V 14232/09 is allowed. Delay in filing the eippVV€:'a.{Lis T'cfififidjéned. ggié §E§§E