LAWS(DLH)-2019-7-290

JAGJEEVAN Vs. AIRPORT AUTHORITY OF INDIA

Decided On July 12, 2019
Jagjeevan Appellant
V/S
AIRPORT AUTHORITY OF INDIA Respondents

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions. C.M. stands disposed of.

(2.) This is an application seeking condonation of delay of 2 days in filing the appeal.

(3.) For the reasons stated in the application, the application is allowed and the delay is condoned. C.M. stands disposed of.