Citation : 2023 Latest Caselaw 5525 MP
Judgement Date : 3 April, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRA No. 3442 of 2023
(K. ANAND Vs THE STATE OF MADHYA PRADESH)
Dated : 03-04-2023
Ms. Harshlata Soni - Advocate for the appellant.
Shri Hemant Sharma - Government Advocate.
Let record of the Court below be requisitioned.
The appeal is admitted for hearing.
Heard on I.A. No.3418 of 2023 which is an application under Section 5
of the Limitation Act for condonation of delay.
Delay of 102 days in filing this appeal is duly explained by the appellant.
Application is well supported by an affidavit, therefore, IA.No.3418/2023 is
allowed and delay in filing this appeal is hereby condoned.
Also heard on I.A. No.3419 of 2023 an application for dispensing with
filing of certified copy of the impugned order dated 17.09.2022.
It is submitted that he has filed photocopy of the impugned judgment
along with the application, therefore, on due consideration I.A. No.3419 of
2023 is allowed and the appellant is dispensed with filing certified copy of the
impugned judgment.
Learned counsel for the respondent/State prays for and is granted two
weeks time to file reply of pending I.A. No.3417 of 2023.
List after two weeks.
(ANIL VERMA) JUDGE
jyoti Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 03-Apr-23 4:38:49 PM
Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 03-Apr-23 4:38:49 PM
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