RAMENDRA SINGH PATEL Vs. STATE OF MP

JUDGEMENT

(1.) HEARD on IA No. 2843/2014, an application for condonation of delay.

(2.) THERE is a delay of 674 days in filing the appeal.

(3.) AFTER perusal of the application, in our opinion, the reasons mentioned in the application, are not sufficient to condone the delay in filing the appeal, as held by Hon'ble the Supreme Court in the case of Easha Bhattacharjee vs. Managing Committee of Ragunathpur Nafar Academy and Others reported in : (2013) 9 SCR 782. Consequently, the application (IA No. 2843/2014) for condonation of delay, is hereby dismissed and the appeal is also dismissed.