SUKANTA MALLICK Vs. UNION OF INDIA

JUDGEMENT

(1.) There is a delay of 13 days in filing this appeal. Hence, CAN 1 of 2022 has been filed by the appellant with a prayer to condone the delay.

(2.) Having regard to the explanation which has been furnished in the application, we are of the opinion that the appellant was prevented from filing the appeal within time on account of bona fide reason.

(3.) Hence, CAN 1 of 2022 is allowed and delay in filing the appeal is condoned.