Shailendra Ramesh Khare vs Madhya Pradesh Today Media Pvt. ...
2023 Latest Caselaw 7285 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        CRR No. 1751 of 2023
                               (SHAILENDRA RAMESH KHARE AND OTHERS Vs MADHYA PRADESH TODAY MEDIA PVT. LTD.)

                          Dated : 03-05-2023
                                  Shri Rohit Raghuwanshi - Advocate for the applicant.

                                  Shri Kapil Patwardhan - Advocate for respondent/ complainant.

Heard on I.A.No.9384/2023, an application for condonation of delay filed under Section 5 of the Limitation Act.

T his criminal revision against appellate judgment passed in Criminal

Appeal No.182/2022 (Shailendra Khare and Others Vs. Madhyapradesh Today Media Pvt. Ltd. Through Mohit Shrivastava) has been filed almost after a delay of 116 days. Application is supported by affidavit of Shailendra Khare.

Learned counsel for the respondent is present before the court and he has submitted that he has no objection if delay is condoned and applicant is permitted to pursue revision.

As respondents have pleaded no objection, for the reasons stated therein, I.A.No.9384/2023 is allowed and delay caused in presentation of revision is hereby condoned.

Call for the trial Court record.

List immediately after receipt of record on 09.05.2023 along with Cr.R. No.1757/2023.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 5/4/2023 9:52:29 AM