IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.6566 OF 2010 (Arising out of SLP(C)No.14475 of 2004)

RAJKUMARI & ORS. ... APPELLANT(S)

VERSUS

CHAIRMAN, M.P.ELECTRICITY BOARD & ORS. ... RESPONDENT(S)

O R D E R

We have heard learned counsel for the parties.

Leave granted.

In  the  facts  and  circumstances  of  the  case,  in  our  

considered view, the High Court ought to have condoned the delay in  

fling the appeal.  Consequently, the order dated 5.1.2004 is set  

aside.  We remit the matter for deciding the same in accordance with  

law by the High Court of Judicature, Jabalpur, Mahdya Pradesh.

The Civil Appeal is disposed of accordingly.   

...................J. (DALVEER BHANDARI)

...................J. (DEEPAK VERMA)

NEW DELHI; 13TH AUGUST, 2010