LAWS(RAJ)-2012-1-46

SUNIL KUMAR Vs. U O I

Decided On January 03, 2012
SUNIL KUMAR Appellant
V/S
U O I Respondents

JUDGEMENT

(1.) Issue notice to respondents of application u/s.5 of the Limitation Act.

(2.) Shri S.S. Raghav accepts notice on behalf of respondents.

(3.) For the reasons stated in the application filed u/s.5 of the Limitation Act duly supported by affidavit, the delay in filing the appeals is condoned. Applications stands disposed of.