STATE OF MADHYA PRADESH Vs. RANJEETA
LAWS(SC)-2020-10-56
SUPREME COURT OF INDIA
Decided on October 27,2020

STATE OF MADHYA PRADESH Appellant
VERSUS
Ranjeeta Respondents

JUDGEMENT

- (1.) The Court is convened through Video Conferencing.
(2.) Heard the learned Additional Advocate General appearing for the State of Madhya Pradesh.
(3.) There has been an inordinate delay of 130 days in filing the Special Leave Petition and 200 days of delay in refiling the Special Leave Petition which has not been satisfactorily explained the State of M.P.;


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