STATE OF MADHYA PRADESH Vs. AJAY TANDON

JUDGEMENT

(1.) Heard on I.A.No. 1503/2026 which is application for condonation of delay.

(2.) For the reasons stated in the application supported by an affidavit, I.A. is allowed and delay in filing the appeal is condoned.

(3.) The present intra court appeal under Sec. 2(1) of M.P. Uchha Nyayalaya (Khand) Nyaypith Ko Appeal Adhiniyam is filed being aggrieved by the order dtd. 6/3/2025 passed in W.P.No. 8381/2025 whereby the impugned recovery from October, 2015 to October, 2024 has been quashed and learned Single Judge has directed for refund of the recovered amount along with interest @ 6% per annum.