UNION OF INDIA Vs. R. P. MISHRA

JUDGEMENT

(1.) Heard Mr. Tushar Dhar Diwan, learned Central Government Counsel for the appellant on I.A. No. 1 of 2023, which is an application for condonation of delay.

(2.) After hearing the learned counsel for the appellant and considering the reasons mentioned in the application, we are of the considered opinion that sufficient cause has been shown in the application and accordingly, I.A. No. 1 of 2023 is allowed and delay of 85 days is condoned.

(3.) The present intra Court appeal has been filed by the appellants/respondents against the order dtd. 23/3/2023 passed by the learned Single Judge in WPS No. 3714 of 2013 (R.P. Mishra Vs. Union of India and Others), whereby the learned Single Judge has allowed the writ petition filed by the respondent/petitioner.