DHANESHWAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The application for condonation of delay is infructuous as the Stamp Reporter points out that in view of the order passed by the Hon'ble Supreme Court during the COVID pandemic, there is no delay in this Special Appeal. Accordingly, CLMA No. 02 of 2021 stands disposed of as infructuous.

(2.) Also, heard on Special Appeal.

(3.) Having heard the learned counsel for the appellant, Ms. Neelima Mishra Joshi, the Court makes the following order: -