PRADEEP KUMAR TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) THIS is an application for condonation of delay in filing the appeal. Learned counsel appearing for the respondent does not propose to give reply to the same, he, however, opposed the prayer by making oral submissions.

(2.) HAVING heard the learned counsel for the parties, we are of the view that the delay has been explained satisfactorily and the same has not been caused on account of deliberate latches on the part of the appellant. We are, therefore, inclined to condone the same.

(3.) THIS Intra-Court Appeal under Section 2 (1) Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 arises out of the orders dated 1-7-2010 and 10-9-2010 passed by learned Single Judge in W.P.No. 12727/2009 and Review Petition No. 528/2010 respectively.