LAWS(PAT)-2019-7-160

B. N. MANDAL UNIVERSITY Vs. SURESH PRASAD YADAV

Decided On July 22, 2019
B. N. Mandal University Appellant
V/S
SURESH PRASAD YADAV Respondents

JUDGEMENT

(1.) Heard learned counsel for the appellants Shri Raju Giri and Shri Rama Kant Sharma, learned Senior counsel for the respondent-petitioner.

(2.) The appeal is reported to be delayed by 54 days.

(3.) We have considered the affidavit filed in support of the delay condonation application and we find that sufficient cause has been shown to condone the delay in filing the appeal. The delay is condoned and the appeal shall be treated to be within time.