HARI SINGH GAUR VISHWAVIDYALAYA SAGAR Vs. RAJESHWAR YADAV

JUDGEMENT

(1.) DURING course of hearing on I. A. No. 9190/2007, which is an application for condonation of delay, a question crept in about the scope of the explanation appended to sub-section (2) of Section 2 of the Madhya Pradesh Uchcha nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005. The provisions as contained in Section 2 of the Act are reproduced as under :-

(2.) THE explanation appended to the proviso of sub-section (2) as aforesaid is pari -materia to the explanation appended to Section 5 of the limitation Act, 1963.

(3.) ON the request of the Bench, learned Senior Counsels Shri R. P. Agrawal with Shri Sanjay Agrawal, Shri Rajendra Tiwari with Shri T. K. Khadka, shri V. S. Shroti with Shri Ashish Shroti and Shri T. S. Ruprah, Additional advocate General with Shri Rahul Jain, Deputy Govt. Advocate addressed this court on the aforesaid question.