DELHI DEVELOPMENT AUTHORITY Vs. VEER SINGH

JUDGEMENT

(1.) C.M. No.29103/2015

(2.) The application stands disposed of.

(3.) By the aforesaid application being C.M. No.29101/2015, the appellant seeks condonation of 199 days delay in filing the present second appeal. I have heard learned counsel for the appellant on the said application as well as on merits. Since I am not inclined to issue notice in the second appeal, there would be no purpose in directing issuance of notice in the delay application, even if the said delay is considered to be justified. Accordingly,