Citation : 2021 Latest Caselaw 8640 MP
Judgement Date : 10 December, 2021
1 WA-1078-2020
THE HIGH COURT OF JUDICATURE FOR MADHYA PRADESH,
AT JABALPUR
(DIVISION BENCH)
WA No. 1078 of 2020
DR. VIRENDRA KUMAR SWARNKAR .....Appellant
Versus
THE STATE OF MADHYA PRADESH AND OTHERS .....Respondents
Coram :
Hon'ble Shri Justice Ravi Malimath, Chief Justice
Hon'ble Shri Justice Atul Sreedharan
Presence
:
Shri A.K. Tiwari, Advocate for the petitioner.
Shri B.D. Singh, Govt. Advocate for the respondents/State.
ORDER (Oral)
(10-12-2021) Per: Ravi Malimath, Chief Justice There is a delay of 1646 days in filing the appeal. The reasons assigned are that the appellant could not file the writ appeal in view of the law laid down by the Hon'ble Supreme Court reflected in the impugned order. That, the appellant came to know the judgment of Sushant Kumar Shinha last week of the said month. He applied for certified copy of the order and just
thereafter he filed the appeal.
For the reasons assigned, we do not find sufficient cause to condone the delay. Awaiting a judgment of the Hon'ble Supreme Court necessarily cannot form a ground to condone the delay. There is no bonafide in the application. Hence, we find no good ground to condone the delay. The application is dismissed.
Consequently, the appeal stands rejected.
(RAVI MALIMATH) (ATUL SREEDHARAN)
CHIEF JUSTICE JUDGE
SKM
Digitally signed by
SANTOSH MASSEY
Date: 2021.12.13 15:10:20
+05'30'
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