NARENDRA MAHADEORAO NILEY Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) 1. Rule. Rule is made returnable forthwith, and heard by consent.

(2.) Application for condonation of delay was granted by order passed by learned First Ad hoc Additional District Judge, Chandrapur, in Misc. Application no. 13 of 1999.

(3.) Main ground of challenge to the said order of condonation of delay is that: