STATE OF M.P. Vs. AMRITLAL KADAM

JUDGEMENT

(1.) HEARD on IA No. 7990/2009, an application seeking condonation of delay in filing the appeal.

(2.) THE delay is of 828 days.

(3.) THAT after receiving the permission from the Law Department by the OIC on 10.09.2009, the Officer in Charge of the case collected the record of the case and contacted to the Advocate General Office for Writ Appeal, where the record of the case was perused and appeal was drafted without any further delay. It is most humbly the delay of 860 days is caused due to official procedure and legal formalities, which is bonafide and deserves to be condoned in the interest of justice."