UNION OF INDIA Vs. M. P. GOYAL

JUDGEMENT

(1.) I.A. No. 2/2018 for taking document on record is allowed. The documents are taken on record.

(2.) There is delay of 107 days in filing this appeal. I.A. No. 1/2017 has been filed for condonation of the same.

(3.) Sufficient cause has been shown in the application for the delay in instituting this appeal. Accordingly, the delay of 107 days in instituting this appeal is condoned.