STATE OF HIMACHAL PRADESH Vs. UDAY RAM

JUDGEMENT

(1.) Averments contained in the application, which is duly supported by an affidavit, suggest that the matter remained pending with the Law Department for quiet considerable time and, as such, delay of 72 days in filing the appeal has occurred, which delay has otherwise been sufficiently explained in the application.

(2.) Having carefully perused averments contained in the application, we are convinced and satisfied that delay in maintaining the accompanying appeal is neither willful nor intentional, rather the same is occurred on account of lengthy administrative process. This application is accordingly allowed. The delay in filing the appeal is condoned in the interest of justice. The application is disposed of.

(3.) Appeal be registered.