State Of Chhattisgarh vs Iqbal
2022 Latest Caselaw 130 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                             CRMP No. 778 of 2017
                        State Of Chhattisgarh Versus Iqbal




07/1/2022

Mr. Wasim Miyan, PL for the State.

Heard on I.A. No.01/2017, application for condonation of delay

occurred in filing of the appeal.

Considering the reason assigned in the application and

judgment pronounced by the Hon'ble Supreme Court in the matter of

State of Haryana vs. Chandra Mani & Ors., [(1996) 3 SCC 132],

delay of 225 days is condoned.

Accordingly, I.A. No.01/2017 is allowed.

Post the matter for hearing on admission in the week commencing 17.1.2022.

SD/-

( Deepak Kumar Tiwari) Judge

Ayushi