Madhya Pradesh High Court
Saligram vs The State Of Madhya Pradesh on 12 December, 2018
1 MCC-1418-2018
The High Court Of Madhya Pradesh
MCC-1418-2018
(SALIGRAM Vs THE STATE OF MADHYA PRADESH) Gwalior, Dated : 12-12-2018 Shri Praveen Chandra, learned counsel for the applicants.
Heard on I.A No. 3372/2018, an application for condonation of delay. For the reasons stated in the application which is duly supported by an affidavit, we find that sufficient cause for condonation of delay in filing the MCC is made out.
Accordingly, delay of 30 days in filing the MCC is hereby condoned. Restoration of Writ Petition No. 2715/2018 has been sought by the present applicant. The application is supported by an affidavit.
Taking into consideration the circumstances, sufficient cause is made o ut. Consequently, Writ petition No. 2715/2018 is restored to its original number.
MCC stands disposed of.
Let a copy of this order be placed on record of Writ Petition No. 2715/2018.
(VIVEK AGARWAL) JUDGE (LJ*) Digitally signed by LOKENDRA JAIN Date: 2018.12.14 10:26:36 +05'30'