Madhya Pradesh High Court
The State Of Madhya Pradesh vs Aditya Vyas on 11 February, 2020
Author: Anjuli Palo
Bench: Anjuli Palo
1 MCRC-4282-2020 The High Court Of Madhya Pradesh MCRC-4282-2020 (THE STATE OF MADHYA PRADESH Vs ADITYA VYAS) 1 Jabalpur, Dated : 11-02-2020 Shri J.A. Shah, learned Government Advocate for the appellant-State. Learned Government Advocate for the appellant-State submits that default has already been removed by the appellant.
Heard on I.A. No.2967/2020, an application for condonation of delay. As per the office report, there is a delay of 159 days in filing the application.
Considering the reasons stated in the application, which is duly supported by an affidavit, I.A. No.2967/2020 is allowed. Delay in filing the petition is condoned.
Record of the Court below be called for. List the case after four weeks.
(SMT. ANJULI PALO) JUDGE rj Digitally signed by RAJESH KUMAR JYOTISHI Date: 12/02/2020 19:42:46