SURESH KUMAR DIXIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 5 of the Limitation Act seeking condonation of delay of 12 days in depositing the process fee.

(2.) Notice was issued to the respondents on 26/9/2023. Process fee was to be deposited within seven days. Learned counsel for the petitioner submits that the process fee could not be deposited despite due diligence and the same was deposited only on 9/10/2023. In view of the aforesaid position, there was a delay of 12 days in depositing the process fee.

(3.) Having heard the learned counsel for the parties and in view of the nature of prayer made in the application, I deem it appropriate to condone the delay of 12 days in depositing the process fee.