LAWS(MPH)-2014-7-67

STATE OF MADHYA PRADESH Vs. SUBHASHCHANDRA

Decided On July 14, 2014
The State of Madhya Pradesh Appellant
V/S
SUBHASHCHANDRA Respondents

JUDGEMENT

(1.) HEARD on IA No. 3731/2014, an application seeking condonation of delay in filing the appeal.

(2.) THE delay is of 2775 days.

(3.) CHALLENGING the said order, which was passed on 23.08.2006, this appeal has been filed in which the following averment has been made for seeking condonation of delay: -