BHAWARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A. No. 7272/2024, an application filed under Sec. 5 of Limitation Act for condonation of delay in filing the appeal.

(2.) The appeal is barred by 36 days.

(3.) For the reasons assigned in the application, application is allowed and delay of 36 days in filing the appeal is hereby condoned.