NAVIN GUPTA Vs. RABINDRA AGARWAL

JUDGEMENT

(1.) The Court : It is submitted at the very outset by the learned advocate representing the applicant that the statement made in paragraph 3 of the instant application is not correct.

(2.) After considering the submissions made by the learned advocate for the applicant/petitioner and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing of the appeal and as such, the delay is condoned. The application for condonation of delay, being G.A. No. 1931 of 2017, is accordingly allowed.

(3.) Let there be an order in terms of prayer (a). The department shall ascertain within a week from date whether correct court fees have been paid and unless and until the requisite court fees are paid by the appellant, the order proposed to be passed herein shall have no effect.