UNION OF INDIA Vs. ANWAR UL HAQ

JUDGEMENT

(1.) This is an application seeking condonation of delay of 43 days in filing the appeal against the judgment dtd. 17/7/2025 passed by the writ court.

(2.) Notice. Mr. Navyug Sethi, Advocate, who is on caveat, waives notice on behalf of respondent. The Caveat stands discharged. He submits that he has no objection in case delay in filing the appeal is condoned.

(3.) For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed. Consequently, the delay of 43 days in filing the appeal is condoned.