SJVN LTD Vs. JAIPRAKASH HYUNDAI CONSORTIUM

JUDGEMENT

(1.) Cm APPL 7438/2019 (Exemption)

(2.) Application stands disposed of.

(3.) By the present application, the applicant/appellant seeks condonation of 94 days delay in filing the present appeal. The cause for the delay has been set out in paras 2 and 3 of the application, which is reproduced below :