Madhya Pradesh High Court
The State Of Madhya Pradesh vs Babulu Tamoli on 13 June, 2016
MCRC-12342-2015
(THE STATE OF MADHYA PRADESH Vs BABULU TAMOLI)
13-06-2016
Shri S.S. Chouhan, learned Deputy Government Advocate
for the applicant/State.
Shri L.P. Singh, learned counsel for the respondent.
Heard on I.A. No. 14169/2015, an application for condonation of delay.
For the reasons stated in the application, which is duly supported by an affidavit, I find that sufficient cause for condonation of delay in filing the petition is made out. Accordingly, delay of 167 days is condoned. I.A. is allowed.
Case be listed after six weeks for consideration on admission.
(H.P. SINGH) JUDGE b