The State Of Madhya Pradesh vs Ramesh Pathak
2021 Latest Caselaw 285 MP

                                                           1                                     FA-555-2020
                               The High Court Of Madhya Pradesh
                                           FA-555-2020
                                     (THE STATE OF MADHYA PRADESH AND OTHERS Vs RAMESH PATHAK)

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                      Jabalpur, Dated : 26-02-2021
                              Shri Sanjay Kumar Malvi, Panel Lawyer for the appellants/State.
                              Shri D.S. Baghel, counsel for the respondent.

Heard on I.A. No. 5315/2020 filed for condonation of delay in filing the appeal.

The respondent filed the written reply on 15/02/2021 and opposed the

application.

As per Registry report, this appeal is delayed by 120 days after getting relaxation in the light of the Supreme Court judgment dated 23/03/2020.

It is true that the respondent opposed the application but the reason stated in the application which is supported by an affidavit of Executive Engineer Shri B.L. Dadoriya appears to be bonafide.

Therefore, looking to the period of delay, the application is allowed and the delay in filing this appeal is hereby condoned.

A record has been received.

Learned counsel for the appellants undertakes to supply a copy of the appeal memo and all other relevant documents to learned counsel for the respondent before the next date of hearing.

List this case for arguments upon admission in the month of April, 2021.

                                                                               (B. K. SHRIVASTAVA)
                                                                                       JUDGE


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Date: 2021.02.26
15:27:36 IST