Madhya Pradesh High Court
The State Of Madhya Pradesh vs Santram Yadav on 6 November, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-10498-2017
sh
(THE STATE OF MADHYA PRADESH Vs SANTRAM YADAV)
e
4
ad
Jabalpur, Dated : 06-11-2017
Shri Piyush Dharamadhikari, Government
Advocate for State.
Pr
a
hy
Shri Shailendra Singh, Advocate for respondent.
Heard on IA No.12506/2017.
ad This is an application for condonation of delay.
M After having heard rival submission and of considering the averments made in the application rt which is duly supported by the affidavit, we find that ou good and sufficient cause is made out to condone the C delay.
h Accordingly, IA No.12506/2017 is allowed and ig the delay in filing leave to appeal is hereby condoned. H At the request of counsel for respondent, list the matter after a week.
(S.K. SETH) (SMT. ANJULI PALO)
JUDGE JUDGE
Digitally signed by MANOJ NAIR
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=e202b61c7b341aff867cafbf45f2c55481688955ede7366e5bb7eb 78d79be224, serialNumber=5ba80e3fe2ea577dfd96cc677e2adf37ffdd8085b80923f733 8c32109965fb62, cn=MANOJ NAIR Date: 2017.11.07 10:52:59 +05'30' Adobe Reader version: 11.0.8 H ig h mn C ou rt of M ad hy a Pr ad e sh