AMAN KUSHWAHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Akhand Pratap Pandey, learned counsel for the appellant as well as Mr. P.R.Patankar, learned counsel for the respondents.

(2.) This appeal is barred by limitation of 197 days. To condone delay, the appellant has filed an application, registered as IA No. 1 of 2020. Notice was issued on 09.07.2021. No objection is filed to the application.

(3.) Mr. Patankar submits that he is not opposing the prayer for condonation of delay.