REKHA RANI Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 1779/13, which is an application under Section 5 of the Limitation Act, for condonation of delay. As per Office note, the appeal is barred by 64 days.

(2.) Considering the reasons assigned therein, the I.A. is allowed and the delay in filing the appeal is, hereby condoned.

(3.) Heard on admission.