STATE OF M.P. Vs. RAMHET SHARMA

JUDGEMENT

(1.) HEARD on IA 4258/2014 an application under section 5 of the Limitation Act for condonation of delay in filing this writ appeal.

(2.) AS per office report, the appeal is barred by 825 days.

(3.) HON 'ble the Supreme Court in the case of Esha Bhattacharjee Vs. Managing Committee of Raghunathpur Nafar Academy and others, : (2013)12 SCC 649 has held as under in regard to sufficient cause and the facts which have to be pleaded by the parties :