UNION OF INDIA Vs. PINTOO KUMAR SINGH

JUDGEMENT

(1.) The instant Letters Patent Appeal has been preferred by the appellants against the judgment and order dtd. 5/4/2018 passed in C. W. J. C. No. 4547 of 2017 (Pintu Kumar Singh & Ors. versus the Union of India & Ors.) .

(2.) The appeal having been preferred after a delay of 4 years 6 months 21 days, the appellants have filed an application (I. A. No. 2 of 2023) praying for condonation of delay in filing of the instant appeal.

(3.) The instant application has been filed by the appellants praying for condoning the delay of 1711 days in preferring the appeal against the judgment and order dtd. 5/4/2018 passed in C.W.J.C. No.4547 of 2017.