KIRANJOT SINGH Vs. DIRECTORATE OF EDUCATION & ANR

JUDGEMENT

(1.) C M No.35783/2018 (exemption)

(2.) Mr.Nath, counsel for the appellant submits that the delay was on account of bonafide reason and not on account of carelessness or inaction on part of the appellant.

(3.) This application is opposed by counsel for the School who submits that no grounds much less cogent grounds have been given for seeking condonation of delay.