STATE OF MADHYA PRADESH Vs. RAMESHWAR PRASAD SHRIVASTAVA

JUDGEMENT

(1.) HEARD on I.A.No.4832/2007 and I.A.No.14056/2007, applications for condonation of delay.

(2.) THOUGH it has been stated in the application that the information was received by the Govt. Advocate and the information was immediately transmitted with the opinion, but action was not taken expeditiously on account of which the appeal could not be filed as the sanction to file the appeal was granted only on 03.04.2007. Because of these reasons, it is contended that the delay is bonafide and the same may be condoned.