KAILASH PRAJAPATI Vs. PAPPU

JUDGEMENT

(1.) There is delay of 354 days in filing and 132 days in refiling this special leave petition.

(2.) We have heard learned counsel for the respective parties.

(3.) Delay in filing and refiling this special leave petition is condoned subject to there being no interest for the period of delay of 354 days in filing the special leave petition, in the event, the compensation is enhanced in this matter.