Madhya Pradesh High Court
The State Of Madhya Pradesh vs M/S Kfc Fuco Consortium Plot No. 67/2 ... on 19 September, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRR No. 3341 of 2022
(THE STATE OF MADHYA PRADESH Vs M/S KFC FUCO CONSORTIUM PLOT NO. 67/2 KHUTALA WIPAGE
GHUGAJ ROAD NEAR MIDC CHANDRAPUR (M.H.))
Dated : 19-09-2022
Shri Alok Agnihotri, learned Panel Lawyer for the applicant-State.
Case diary be called for.
Heard I.A. No.16653/2022, which is an application for condonation of
delay in filing the revision.
There is only delay of 26 days in filing the revision, which is not
inordinate one. The application is supported by affidavit of the applicant.
In view of aforesaid, application is allowed. The delay in filing the
revision is condoned.
Issue notice to the respondent by RAD and ordinary modes on payment
of process fee within 7 working days.
List after four weeks.
(SMT. ANJULI PALO) JUDGE rj Signature Not Verified SAN Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.09.20 12:19:08 IST