SAYYAD RIZWAN SAYYAD KASAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) By the present writ petition, the petitioner is challenging the order dtd. 2/7/2021 passed in Misc. Civil Application (Delay) No. 10/2020 by the learned Presiding Officer, College and University Tribunal, Aurangabad, whereby the application filed by the petitioner for condonation of delay in filing the appeal is rejected and consequently the appeal is also dismissed.

(3.) The brief facts leading to the filing of this petition can be summarised as under :-