STATE OF MADHYA PRADESH Vs. VIRENDRA KUMAR SHARMA

JUDGEMENT

(1.) HEARD on IA No. 2708/2014, an application seeking condonation of delay in filing the appeal.

(2.) THIS order shall dispose of the application for condonation of delay in filing the appeal against the order dated 15.05.2012 which is barred by 625 days. The appellants seeking condonation of delay has taken the following grounds: -

(3.) THE law with respect to the consideration of sufficient cause is well settled in the latest judgment delivered by Hon'ble Supreme Court in the case of Office of the Chief Post Master General Vs. Living Media India Ltd. : AIR 2012 SC 1506 wherein the Hon'ble Apex Court has held as under: -