ASHISH PODDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) He is heard on IA No. 7378/2018, which is an application for condonation of delay in filing the appeal.

(2.) On 12.12.2019, learned counsel for the respondent sought time to file reply, but, till today, no reply has been filed.

(3.) In view of the above, considering the reasons assigned in the application and there being no opposition on behalf of the respondent to the said application, IA No. 7378/2018 is allowed. The delay occurred in filing the appeal is hereby condoned. Also heard on the question of admission.