STATE OF MADHYA PRADESH Vs. AJMER SINGH

JUDGEMENT

(1.) This order shall govern the final disposal of Writ Appeal No.221/2019, Writ Appeal No.300/2019, Writ Appeal No.301/2019 and Writ Appeal No.302/2019. These Appeals under Section 2(1) of M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 are directed against the common order dated 18.09.2018 passed in Writ Petition No.15499/2014, Writ Petition No.19934/2014, Writ Petition No.19936/2014, Writ Petition No.15503/2014 and Writ Petition No.15508/2014.

(2.) There is delay of 43 days in filing these appeals, condonation whereof is being sought vide Interlocutory Applications No. 1231/2019, 1940/2019, 1943/2019, 1946/2019 and 1952/2019 in respective appeals.

(3.) Though the condonation is opposed by the respondents; however, taking into consideration the reasons which prevented the Appellant from filing the Appeal within the period of limitation, sufficient cause is made out. Consequently, delay is condoned. Interlocutory Applications stands disposed of.