PUBLIC WORKS DEPARTMENT Vs. GANPAT

JUDGEMENT

(1.) Heard on the question on admission.

(2.) Learned counsel for the respondent has not controverted the aforesaid decision of this Court in W.A. No.78/2017 (supra). Order dated 19.06.2017 passed in W.A. No.78/2017 is quoted below:

(3.) The appeal is barred by 119 days. Looking to the reasons assigned in the application, we are of the view that cause shown in the application is sufficient to condone the delay. Accordingly, application (IA No.864/2017) is allowed and the delay in filing the appeal is hereby condoned. Also heard on the question of admission.