STATE OF M.P. Vs. RAMKALIBAI

JUDGEMENT

(1.) Shri B.R. Pandey, Govt. Advocate for the appellant/State. Shri Sarvesh Sharma, Advocate for the respondent. Heard on I.A. No. 298/2008, which is an application filed on behalf of the appellants for seeking condonation of delay.

(2.) The delay is for the period of about 952 days.

(3.) The appeal has been filed against the order dated 16-3-2005 passed in Civil Appeal No. 25(A)/2003.