STATE OF MADHYA PRADESH Vs. RANJANA YOGI
LAWS(MPH)-2014-7-68
HIGH COURT OF MADHYA PRADESH (FROM: INDORE)
Decided on
July 15,2014
The State of Madhya Pradesh
Appellant
VERSUS
Ranjana Yogi
Respondents
Referred Judgements :-
OFFICE OF THE CHIEF POST MASTER GENERAL VS. LIVING MEDIA INDIA LTD [REFERRED TO]STATE OF U.P. VS. AMAR NATH [REFERRED TO]
Cited Judgements :-
CHAIRMAN M.S. BANGA HINDUSTAN LEVER LIMITED BEKWAY, RECLAMATION, BOMBAY AND OTHERS VS. M/S. HEERA AGENCIES AND OTHERS [LAWS(MPH)-2017-10-302] [REFERRED TO]BASHIR KHAN VS. JAMILA BI [LAWS(MPH)-2019-6-66] [REFERRED TO]
JUDGEMENT
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(1.)Heard on IA No. 3889/2014, an application seeking condonation of delay in filing the appeal.
(2.)The delay is of 696 days.
(3.)This intra court appeal is directed against the order dated 16.05.2012 passed by the learned Single Judge of this Court in Writ Petition No. 2095/2012(s). The said writ petition was allowed by the learned Single Judge taking into consideration large number of cases decided on the issue in favour of the petitioner and the fact that the issue involved had already attained finality on the basis of the view taken by the Supreme Court.
(2.)The delay is of 696 days.
(3.)This intra court appeal is directed against the order dated 16.05.2012 passed by the learned Single Judge of this Court in Writ Petition No. 2095/2012(s). The said writ petition was allowed by the learned Single Judge taking into consideration large number of cases decided on the issue in favour of the petitioner and the fact that the issue involved had already attained finality on the basis of the view taken by the Supreme Court.
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