SHAILESH KUMAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Sameer Kalia and Shri Srideep Chatterjee, learned Counsel representing the appellants and Shri Surya Bhan Pandey, learned Senior Advocate/Deputy Solicitor General of India assisted by Shri Sudhanshu Chauhan, representing the respondents.

(2.) Having gone through the averments made in the affidavit filed in support of the application seeking condonation of delay, this Court is satisfied that delay has sufficiently been explained.

(3.) The application is, accordingly, allowed and delay in filing the special appeal is hereby condoned.