GOVERNMENT OF INDIA Vs. KESHAV KUMAR SAINI

JUDGEMENT

(1.) Learned counsel for the respondents, do not fairly oppose the delay in preferring the present special appeal.

(2.) For the reasons stated in the affidavit filed in support of the delay condonation application, the delay condonation application is allowed, and the delay of ten days in preferring the special appeal is, hereby, condoned.

(3.) Though the appellant has still not removed the defects, we have proceeded to hear the learned counsel for the appellant on merits. We, accordingly, dispose of the present special appeal.