STATE OF MADHYA PRADESH Vs. MUKESH DHAKAD

JUDGEMENT

(1.) HEARD on IA No. 1994/2014, an application seeking condonation of delay in filing the writ appeal.

(2.) THE delay is of 650 days.

(3.) IT is most humbly submitted that the delay of 650 days has been caused due to aforesaid circumstances and procedure and same is bonafide and deserves to be condoned in the interest of justice and there is no willful and deliberate delay in filing this Writ Appeal."