Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Monu Raghuwanshi on 26 September, 2017
W.A.No.168/2017
1
26.9.2017
Shri Praveen Newaskar, learned Govt. Advocate
for the appellant/State.
Shri Alok Katare, learned counsel for the
respondent.
There is delay of 94 days in fling this appeal. Condonation whereof is being sought vide I.A.No.1810/2017. Though prayer for condonation of delay is opposed by the learned counsel for the respondent. However, taking into consideration the reasons assigned in paragraph 3 and 4 of the application, wherein it is stated that after getting an opinion on the order passed on 7.9.2016, the matter was forwarded to the State Government for getting the permission which was further referred to the Department of Law and Legislative Affairs Department Bhopal vide its correspondence dated 11.12.2016 granted permission for filing the appeal vide order dated 27.1.2017 which was received by the Officer Incharge on 16.2.2017. That after receiving the permission, Officer Incharge contacted the office of Additional Advocate General, High Court of M.P. at Gwalior along with relevant documents on 10.3.2017 whereafter the appeal was filed on 17.3.2017.
There being cogent explanation and sufficient cause shown which prevented the appellants from filing the appeal within the period of limitation. We are W.A.No.168/2017 2 inclined to condone the delay of 94 days in filing the appeal. Consequently, the delay is condoned. IA.No. 1810/2017 stands disposed of.
At this stage, learned counsel for the respondent prays for short adjournment.
List in the week commencing 9th October, 2017.
(Sanjay Yadav) (S.K. Awasthi)
Judge Judge
pawar/-