PUSPLATA DAS Vs. KARTIK RAUT

JUDGEMENT

(1.) SHRI Uttam Pandey, learned Counsel for the appellant is heard on I.A. No. 01/2012, an application for condonation of the delay in filing the appeal.

(2.) ON due consideration of the submissions of learned Counsel for the appellant and the ground taken in the application, we are satisfied that the appellant has succeeded in showing sufficient cause for the delay in filling the appeal.

(3.) SHRI Uttam Pandey, learned Counsel for the appellants is heard on admission.