STATE OF M.P. Vs. RAMNIVWAS AWASTI

JUDGEMENT

(1.) This order shall govern final disposal of Writ Appeals No.906 of 2020 and 415 of 2022.

(2.) Heard on I.A.No.4789 of 2020 and I.A.No.2868 of 2022, which are applications for condonation of delay in filing the present appeals.

(3.) Looking to the averments made in the applications, the same are allowed. Delay in filing the present appeals is hereby condoned.