BINOD AGARWAL Vs. UOI

JUDGEMENT

(1.) CM 16922/2006 By this application the appellant prays for condonation of delay of two days in filing the appeal. For the reasons stated in the application, we allow the same. Delay of two days in filing the appeal stands condoned.

(2.) The application stands disposed of.

(3.) CM 16924/2006 Exemption allowed subject to just exceptions. LPA 2324/2006 & CM 16923/2006