STATE OF RAJASTHAN Vs. PRAKASH CHAND GUPTA

JUDGEMENT

(1.) This appeal is barred by 476 days.

(2.) In the application for condonation of delay, in order to explain long delay of 476 days, all that has been stated in the application is as below:-

(3.) Their Lordships of the Supreme Court in two recent judicial pronouncements have deprecated this practice on the part of the State Authority in sitting over the matter and filing appeals after inordinate delay coming-forth with the only excuse of matter having remained pending in the office from one table to the other.