BHOLA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No.8347 of 2019

(2.) Learned counsel for the appellant has submitted that there is delay of 739 days in preferring the appeal and the reason has been explained in para 3 of the I.A. and considering the holistic view of the matter as well as merit of the appeal, the delay may be condoned and if the delay is not condoned in such a benevolent legislation, irreparable loss will be caused to the appellant.

(3.) Learned counsel for the respondent has opposed the prayer.