STATE OF M.P. Vs. ACHALA GUTCH

JUDGEMENT

(1.) This appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 31/05/2018 passed in Writ Petition No. 2635/2017.

(2.) There is a delay of 98 days in filing the appeal, condonation whereof is being sought vide I.A. No. 6058/2018.

(3.) Taking into consideration the circumstances which prevented the appellant from filing the appeal within a period of limitation, sufficient cause is made out. Consequently, delay condoned.