Surmal vs The State Of Madhya Pradesh
2023 Latest Caselaw 14152 MP

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 10543 of 2023
                                                  (SURMAL Vs THE STATE OF MADHYA PRADESH)

                         Dated : 28-08-2023
                                   Shri Tayjas Sharma, learned counsel for the appellant.

                                   Shri D.G.Mishra, learned Govt. Advocate for the respondent/State.

Heard on I.A. No.13139/2023, an application praying for dispensing with filing of affidavit in support of the interlocutory application for condonation of delay.

On due consideration, I.A. No.13139/2023 is allowed and the applicant is exempted from filing the affidavit.

Heard on I.A. No.12617/2023, an application for condonation of delay in filing this appeal.

The appeal is barred by 43 days.

On due consideration of the reasons assigned in the application, I.A. No.12617/2023 is allowed and the delay is hereby condoned.

Heard on I.A. No.12616/2023, an application for exemption from filing the certified copy of the judgment.

On due consideration, I.A. No.12616/2023 is allowed. Let the record be requisitioned. List along with the record.

(PREM NARAYAN SINGH) JUDGE

sumathi

Signature Not Verified Signed by: SUMATHI Signing time: 29-08-

2023 15:44:42