STATE OF MP Vs. RAMBABU SHARMA

JUDGEMENT

(1.) HEARD on IA 2693/2014 an application for condonation of the delay in filing this writ appeal.

(2.) IT is pleaded in the application that the order impugned was passed on 18/5/2011. Thereafter, the matter was referred to the Law Department for grant of permission, but due to misconception permission was granted to file a SLP before Hon'ble the Supreme Court alongwith other cases. However, in other cases, SLPs were filed before Hon'ble the Supreme Court but in the present case, no SLP was filed. Subsequently, the matter was referred to the Law Department to file appeal. Then permission was granted to file appeal and thereafter, present appeal could be filed.

(3.) ALSO heard on admission.