GANESH Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. Nos.7377, 7379, 7380, 7382, 7388, 7394, 7397, 7438, 7446, 7447, 7453, 7454, 7456, 7457, 7458 and 8230 of 2019 are the applications under Section 5 of Limitation Act.

(2.) As per office report, these appeals are barred by 436 days.

(3.) For the reasons assigned in the applications, which are supported by affidavits, the same are allowed. Delay in filing these appeals is condoned, subject to deposit of Rs.3,000/- in each case to be deposited in "Vidhivatika Fund" maintained by the High Court Bar Association, Indore.