SAROJ KUWAR @ SAROJ DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Having heard learned counsel for the parties as also having taken into account the facts mentioned in this application, the delay of 317 days in filing of this appeal is hereby condoned.

(2.) I.A. No. 1332 of 2010 is accordingly disposed of.

(3.) In view of the fact that we have condoned the delay, we with the consent of the parties are also inclined to dispose of this appeal at the stage of admission itself.