STATE OF HARYANA Vs. SURESH KUMAR

JUDGEMENT

(1.) STATE has filed an application under Section 5 of the Limitation Act for condonation of delay of 527 days in filing the appeal.

(2.) IN the application for condonation of delay, it has been stated that the District Attorney, Ambala referred the matter to the Legal Remembrancer and Secretary to Government, Haryana (hereinafter to be referred as LR) on 30.10.2001. The L.R. opined on 21.12.2001 that it is a fit case where an appeal can be filed. The office of Executive Engineer, Provincial Division, PWD (BYR) Branch, received the recommendation on 8.1.2002.

(3.) COUNSEL for the appellant has stated that the delay was not intentional and it should be condoned.