STATE OF MADHYA PRADESH Vs. PP SINGH

JUDGEMENT

(1.) WE have heard learned counsel for both the sides. The appeal is barred by 464 days.

(2.) THERE is an application for condonation of delay being I.A. No.1483/2009. The application says that the impugned order dated 13.9.2007 came to the knowledge of the relevant authorities sometime in November, 2008 when notice of contempt petition was received. The exact date of knowledge, as mentioned, seems to suffer from typographical error. THEREafter, necessary inquiries were made and appeal was filed in February, 2009. No reply has been filed by the respondent to the delay condonation application. The respondent could possibly have said that the copy of the High Court's order was brought to the notice of the authorities and/or served upon the relevant opposite parties of the writ petition by the writ petitioner. Thus the allegation about the date of knowledge of the impugned order remains uncontroverted.