LAWS(DLH)-2013-5-120

RAM KARAN DECD Vs. UNION OF INDIA

Decided On May 10, 2013
Ram Karan Decd Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS is an application for condonation of delay of 2214 days in filing the present appeal.

(2.) THE only ground made in the application seeking condonation of delay of more than six years in filing this appeal is as follows:

(3.) THE following view was taken by this Court while dismissing the above referred application: