The State Of Madhya Pradesh vs Shivnarayan
2021 Latest Caselaw 8572 MP

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                                High Court of Madhya Pradesh, Jabalpur
                                            Bench at Indore
                                  First Appeal No.233/2021
                   Indore, Dated 09.12.2021
                              Shri Valmik Sakargayen, learned Panel Lawyer for the

                   appellants / State of Madha Pradesh.

                              Heard on IA No.1696/2021, an application under Section 5 of

                   the Limitation Act, 1963 for condonation of 237 days delay in filing

                   the present first appeal.

                              Looking to the reasons assigned in the application (which is

                   supported with affidavit of Ajay Kumar Verma s/o Shri N.R. Verma),

                   sufficient cause is made out to condone the delay in filing the appeal.

                              Accordingly, IA No.1696/2021 stands allowed; and delay of

                   237 days in filing the present appeal is hereby condoned.

                              However, as per office report, the present first appeal is well

                   within the prescribed period of limitation on account of COVID

                   Relaxation, in the light of judgment of the Hon'ble Supreme Court.

                              Let the matter be listed after six weeks.


                                                               (Subodh Abhyankar)
                                                                      Judge
rcp




RAMESH CHANDRA PITHWE
2021.12.09

17:39:55 +05'30'