STATE OF MADHYA PRADESH Vs. RAHUL PANDEY

JUDGEMENT

(1.) Default, as pointed out by the Office, is ignored. Heard on I.A. No. 20854/12 which is an application under Section 5 of the Limitation Act for condonation of delay in preferring this application for leave to appeal.

(2.) As per Office note, the application is barred by 415 days.

(3.) Considering the reasons assigned therein, the I.A. is allowed and the delay in filing this application for leave to appeal, is hereby condoned.