LAWS(DLH)-2010-4-78

UNION OF INDIA Vs. MAHENDER SINGH

Decided On April 15, 2010
IN THE MATTER OF : UNION OF INDIA Appellant
V/S
MAHENDER SINGH Respondents

JUDGEMENT

(1.) CM 2757/2008 (condonation of delay) The present application is filed by the appellant praying inter alia for condonation of delay of 336 days in filing the accompanying appeal.

(2.) Reply to this application has been filed by the respondents No.1 & 2.

(3.) The present application is opposed by the counsel for the respondents No.1 & 2 who states that except for giving administrative reasons explaining the movement of the file within the Department of the appellant, no other justification has been given for seeking condonation of delay in filing the appeal, and hence, the application ought not to be allowed.