MIHIR SATTAVAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This is an application filed on behalf of respondent no.2 college i.e. Hans Raj College for seeking condonation of delay in filing the counter affidavit.

(2.) According to learned counsel for respondent no.2 college, there is a delay of 31 days.

(3.) For the reasons stated in the application, the delay is condoned.