STATE OF NCT OF DELHI Vs. SHIVJANAM

JUDGEMENT

(1.) The present application under Sec. 5 of the Limitation Act, 1963, has been filed on behalf of the State/petitioner seeking condonation of 438 day' delay in filing the leave to appeal petition.

(2.) In view of the reasons stated in the application, which is duly supported by an affidavit, the same is allowed. The delay of 438 days in filing the accompanying leave to appeal petition is condoned.

(3.) The application is disposed of accordingly.