LAWS(DLH)-2025-2-106

DELHI TRANSPORT CORPORATION Vs. VIRENDER SINGH

Decided On February 26, 2025
DELHI TRANSPORT CORPORATION Appellant
V/S
VIRENDER SINGH Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) This is an application filed by the petitioner seeking condonation of delay of 50 days in filing the present appeal.