NIRMALA Vs. CHILD DEVELOPMENT PROJECT OFFICER

JUDGEMENT

(1.) C.M.P. (M) No. 112 of 2003: Heard. The cause shown is sufficient. The delay in filing the appeal is condoned and the appeal is treated to have been filed in time.

(2.) The application is disposed of. F.A.O. No. 97 of 2004:

(3.) The learned counsel for the parties submit that the appeal be itself taken up for consideration, hearing and final disposal today itself without formally admitting it for hearing.