ECONOMIC OFFENCES UNIT Vs. VERSUS ARUNA KUMARI

JUDGEMENT

(1.) Interlocutory Application No. 1 of 2019 Heard learned counsel for the appellant.

(2.) Though the Interlocutory Application has been filed for condonation of delay of 98 days in filing of Government Appeal (SJ) No. 18 of 2019, learned counsel for the appellant has also been heard on merits of the main appeal itself.

(3.) The Court would deal first with the merit of the appeal and then take a view with regard to whether the matter justifies detailed consideration after condoning the delay in filing of the appeal.