MANAGING DIRECTOR Vs. M P STATE COOPERATIVE TRIBUNAL

JUDGEMENT

(1.) LEARNED counsel for the parties are heard on I.A. No.6332/2009 an application filed for condoning the delay of 173 days in filing of this appeal.

(2.) KEEPING in view the reasons given in the application and finding the delay to be reasonably explained, I.A. No.6332/2009 is allowed. Delay in filing of this writ appeal is condoned.

(3.) LEARNED counsel for the parties are heard on the question of admission.