Madhya Pradesh High Court
The State Of Madhya Pradesh vs Mahesh Kumar Bhargave on 18 April, 2016
W.A. No.704/2014
18.04.2016
Shri Pushyamitra Bhargava, learned Dy. A.G. for the
appellant/State.
Shri Surendra Gupta, learned counsel for the respondents.
Heard on I.A. No.4726/2014, an application for condonation of delay.
Writ Appeal is barred by 294 days.
Learned counsel for the respondent has no serious objection in condoning the delay.
Considering the aforesaid and for the reason assigned in the application, we are of the view that the cause shown by the appellant is sufficient to condone the delay Accordingly I.A. No.4726/2014 is allowed. Delay of 294 days in filing the appeal is hereby condoned.
Office to list the matter for admission.
(P.K. Jaiswal) (Vivek Rusia)
Judge Judge
pn/