Madhya Pradesh High Court
The State Of Madhya Pradesh vs M/S Bansal Highway Construction Doctor ... on 1 May, 2014
Arbitration Appeal No.01/2008
State of Madhya Pradesh Vs. M/s. Bansal Highway
Construction.
01.05.2014
Mr. Kumaresh Pathak, learned Deputy Government
Advocate for the appellants.
Mr. Anuj Agrawal, learned counsel for the
respondent No.1.
Heard on I.A. No.13398/2008, an application for condonation of delay.
For the reasons stated in the application, which is duly supported by an affidavit, I find sufficient cause for condonation of delay in filing an appeal is made out. Accordingly, delay is condoned. I.A. No.13398/2008 is allowed.
Let a copy of memo of appeal be supplied to learned counsel for the respondent No.1 within a period of one week.
(Alok Aradhe) Judge RC