UNION OF INDIA Vs. DHARMENDER SINGH

JUDGEMENT

(1.) This is application under Sec. 5 of the Limitation Act for condonation of delay of 347 days in filing the present appeal.

(2.) For the reasons mentioned in the application, the same is allowed and delay of 347 days in filing the present appeal is hereby condoned, subject to all just exceptions.

(3.) The application stands disposed of.