SURENDRA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the writ petitioner-appellant and learned counsel for the respondents.

(2.) The instant appeal has been preferred against the judgment dtd. 10/7/2018 passed in CWJC no.10239 of 2014. The appellant has also filed an application (I.A. no.1 of 2020) for condonation of delay of 394 days in filing of the instant appeal.

(3.) The instant application has been filed by the appellant praying for condonation of delay of 394 days in filing of the appeal against the judgment dtd. 10/7/2018 of the learned Single Judge dismissing the writ application.