Naya vs The State Of Madhya Pradesh
2023 Latest Caselaw 16416 MP

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                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                              CRA No. 12638 of 2023
                                          (NAYA Vs THE STATE OF MADHYA PRADESH)

               Dated : 05-10-2023
                          None for the appellant.

                          Shri Gaurav Singh Chouhan, Dy. Govt. Advocate for respondent/State.

Heard o n I.A.No.15155/2023, an application under Section 5 of the Limitation Act seeking condonation of delay. The appeal is barred by 107 days.

For the reasons stated in the application, the same is allowed. The delay

of 107 days in filing the appeal is hereby condoned.

Perused the impugned judgment.

Appeal is admitted for hearing.

Let the record of the Courts below be requisitioned.

                   (S. A. DHARMADHIKARI)                                          (PRANAY VERMA)
                            JUDGE                                                     JUDGE

               SS/-




Signature Not Verified
Signed by: SHAILESH
MAHADEV SUKHDEVE
Signing time: 10/6/2023
12:01:04 PM