KU PRIYANKA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 14213/11, which is an application under Section 5 of the Limitation Act, for condonation of delay preferring this appeal. As per Office note, the appeal is barred by 12 days.

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

(3.) Heard on admission.