DIRECTRORATE OF ENFORCEMENT Vs. SURAJPAL & ORS

JUDGEMENT

(1.) Crl.M.A. No.1025/2017 (for condonation of delay)

(2.) In view of the averments made in the application as also the arguments advanced, I am of the view that the petitioner has explained the delay in filing the petition. Accordingly, the delay in filing the petition is condoned.

(3.) The application is allowed.