Ajay Waman vs The State Of Madhya Pradesh
2021 Latest Caselaw 2008 MP

                                                   1                              CRA-584-2021
                   The High Court Of Madhya Pradesh
                              CRA-584-2021
                                    (AJAY WAMAN Vs THE STATE OF MADHYA PRADESH)

  2
  Jabalpur, Dated : 21-05-2021
               Heard through Video Conferencing.
               Shri Abhay Gupta, learned counsel for the appellant.
               Shri Darshan Soni, learned Government Advocate for the State.
               On due consideration, I.A. No.3091/21, which is an application seeking
 exemption from filing the certified copy of the impugned judgment is allowed.

               Heard on I.A. No.5001/21, which is an application for condonation of
 delay in filing this appeal.
               There is a delay of 897 days in filing this appeal.
               Learned counsel for the appellant has pointed out that the appellant did
 not have sufficient means to file this appeal and ultimately this appeal has
 been filed through Legal Services Authority, therefore the delay has taken
 place.
               Prayer is formally opposed by learned counsel for the respondents.

On due consideration, the I.A. is allowed and delay is condoned.

The appeal is admitted for final hearing. Shri Darshan Soni prays for and is granted two weeks' time to file objection to the suspension application.

List after two weeks.

       (PRAKASH SHRIVASTAVA)                                               (NANDITA DUBEY)
              V. JUDGE                                                          V. JUDGE


 mohsin

Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.05.21 13:24:29 +05'30'