GAURAV TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THEY are heard.

(2.) THIS writ petition has been filed by the petitioner against the order Annexure P/1 dated 23/5/2013. By the aforesaid order, the appellate authority dismissed the appeal of the petitioner on the ground of delay.

(3.) IN the aforesaid rule, it is mentioned that the limitation shall be counted from the date of communication of the order.