ABHAY KUMAR PANDE Vs. STATE OF M.P.

JUDGEMENT

(1.) Smt. Janhavi Pandit - Deputy Advocate General takes notices for respondents.

(2.) There is a delay of 968 days in filing the present appeal. The learned Senior Counsel submits that subsequent to the order dtd. 24/7/2019 passed in Review Petition No.91 of 2018, the review petitioner filed another Review Petition No.1704 of 2019. By the order dtd. 14/3/2022, the review petition was withdrawn with liberty to file a writ appeal. In this process, the delay has occasioned.

(3.) On hearing both sides, we are of the view that appellant has made out sufficient cause to condone the delay. Hence, the delay in filing the appeal is condoned. I.A. No.9655 of 2022 - application for condonation of delay is disposed off.