RAJ KUMAR CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No. 6435 of 2012 has been filed under Section 5 of the Limitation Act to condone the delay in preferring this appeal. Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) For the reasons mentioned in this petition, the delay is condoned.

(3.) The interlocutory application stands disposed of.