LAWS(P&H)-2013-10-434

RAJNISH KUMAR Vs. STATE OF PUNJAB AND OTHERS

Decided On October 25, 2013
RAJNISH KUMAR Appellant
V/S
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

(1.) CM -4203 -2013:

(2.) LEAVE is granted to place on record the additional affidavit in respect of the application for condonation of delay and the application is allowed.

(3.) IN the additional affidavit filed, the appellant seeks to plead that though the decision was given on 27.9.2010, he had no information till 21.12.2010 whereafter he requested a certified copy to be obtained. As to why no enquiry was made over this period of three months has not been explained. In any case, the certified copy of the order, applied on 23.12.2010, was ready on 28.1.2011 and was obtained by the appellant on 31.1.2011.