ESMAIL SHEIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) CM APPL. 50533/2019 (Delay) The present application has been filed under Sec. 5 of the Limitation Act read with Sec. 151 CPC on behalf of the appellant seeking condonation of delay of 263 days in filing the appeal.

(2.) Learned CGSC appearing for the respondent/UOI fairly does not oppose the present application.

(3.) In view of the above, the application is allowed and the delay of 263 days in filing the appeal is condoned.