RAJASTHAN HOUSING BOARD Vs. DINESH KUMAR AGARWAL

JUDGEMENT

(1.) This appeal is barred by 386 days.

(2.) In the application for condonation of delay, in order to explain long delay of 386 days, all that has been stated in the application is as below:-

(3.) From the aforesaid, it is clear that the appellant was completely indolent and lethargic in taking remedy. The impugned order was passed on 11/4/2019. Even according to the appellant the lockdown started only from 22/3/2020. There is no explanation of the delay upto 22/3/2020.