VICE CHANCELLOR Vs. SANDHYA MOHAN

JUDGEMENT

(1.) NO occasion at all arises to interfere with the impugned order passed by the learned Single Judge dated 2nd August, 2006 impugned in the present writ appeal. The said order came to be passed in view of the consensus arrived at between counsel for the parties. It would be so clearly made out from the order itself. That apart there is an unexplained delay of 122 days in filing the the appeal late by 122 days. There is no merit in the writ appeal which we hereby dismiss. NO sufficient cause for condoning the delay of 122 days has been made out. C.M.Appln. NO.10 of 2007 also stands dismissed.