Girja vs State Of M.P.
2024 Latest Caselaw 3046 MP

Madhya Pradesh High Court

Girja vs State Of M.P. on 1 February, 2024

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                         FA No. 10 of 2021
                                              (GIRJA AND OTHERS Vs STATE OF M.P. AND OTHERS)

                         Dated : 01-02-2024
                                Shri Vinay Gandhi, learned counsel for the appellant.

                                Shri Shalabh Sharma, GA for the respondent No.1/State.

Shri Vivek Patwa, learned counsel for the Respondent no.2/NVDA.

Heard on I.A.Nos.57/2021, which is an application for condionation of delay in filing this appeal.

This appeal has been preferred after a delay of 4 years, 10 months and 15 days, which was also including the period of Covid-19, as the original judgment and decree has been passed on 02.02.2015; whereas this appeal has been preferred on 06.01.2021.

A s per the order dated 10.10.2023 passed in connected First Appeal No.841/2020, this Court has condone the delay in the same factual matrix on the condition that "the appellant shall not be entitled to claim any interest in respect of period of delay".

In view of the above, I.A.Nos.57/2021 stands allowed and delay is

hereby condoned.

Let the record be requisitioned.

Shri Vivek Patwa, Advocate is directed to file Vakalatnama on behalf of respondent no.2/NVDA.

List this appeal just after receipt of the record.

(DEVNARAYAN MISHRA) JUDGE

VS