Madhya Pradesh High Court
The State Of Madhya Pradesh vs Golu @ Firoz on 8 November, 2016
MCRC-3983-2016
(THE STATE OF MADHYA PRADESH Vs GOLU @ FIROZ)
08-11-2016
Parties through their Counsel.
Head on I.A. No.3459/2016, which is an application for condonation of delay. There is delay of 55 days in filing the appeal.
It is stated in the application that the matter was forwarded to the law department and after obtaining due sanction the application for grant of leave to file appeal has been filed. This court after careful consideration of the submissions of the learned Counsel for the parties is of the opinion that I.A. No. 3459/2016 deserves to be allowed.
Accordingly the application is allowed and delay is condoned. Let record of the Court below be requisitioned. List for admission on 01.02.2017.
(S.C.SHARMA) (SUNIL KUMAR AWASTHI)
JUDGE JUDGE