THE STATE OF MADHYA PRADESH Vs. VIRENDRA KARALE

JUDGEMENT

(1.) HEARD on the question of admission as well as on IA No. 3026/2014.

(2.) FOR the reasons assigned in the application for condonation of delay, we are of the view that the cause shown by the appellants is sufficient to condone the delay of 57 days in filing the writ appeal.

(3.) ACCORDINGLY , IA No. 3026/2014 is allowed and delay in filing the writ appeal is condoned.