STATE OF M.P. Vs. LAXMAN PRASAD SHARMA

JUDGEMENT

(1.) Heard on I.A. No. 4753/2017, an application under Sec. 5 of Limitation Act for condoning the delay of 270 days in filing the intra court appeal.

(2.) Taking into consideration the explanation tendered in paragraphs 2 and 3 of the application, sufficient ground is made out. Consequently, I.A. No. 4753/2017 is allowed and the delay is condoned.

(3.) With the consent of learned counsel for the parties, matter is heard finally.