D N TANTY Vs. UOI

JUDGEMENT

(1.) VIDE afore-noted application the delay in filing the writ petition is prayed to be condoned.

(2.) NEEDLESS to state, issue of delay and laches has to be considered while deciding on the relief prayed in the writ petition.

(3.) THE application stands disposed of clarifying that the issue of delay and laches would be considered at the time of hearing of the writ petition and for said purpose the facts pleaded in the instant application would be considered.