Narmada Valley Development ... vs M/S A.P.R. Constructions Ltd.
2023 Latest Caselaw 4203 MP

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         AR No. 14 of 2019
                          (NARMADA VALLEY DEVELOPMENT AUTHORITY (NVDA) AND OTHERS Vs M/S A.P.R. CONSTRUCTIONS
                                                               LTD.)

                          Dated : 16-03-2023
                                 Shri Ankit Agrawal - Government Advocate for the appellant.

                                 Shri Navneesh Jouhari - Advocate for the respondent No.1.

IA No.5682 of 2019 an application for condonation of delay of 25 days' is taken up.

Learned Government Advocate submits that Registry has erroneously

quantified the delay of 26 days' whereas delay is of only 16 days because 10 days were consumed in obtaining the certified copy of impugned judgment.

Learned counsel for the respondent has no objection to the said I.A. Accordingly, IA is allowed and delay in filing of this appeal is hereby condoned.

The revision is formally admitted for hearing. As jointly prayed, list the matter in the week commencing 10.04.2023. In the meantime, parties may file relevant documents. The parties undertakes to argue the matter finally.

                              (SUJOY PAUL)                                (AMAR NATH (KESHARWANI))
                                 JUDGE                                             JUDGE

                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 17-Mar-23
4:20:12 PM