LAWS(JHAR)-2023-5-57

UNION OF INDIA Vs. DHARAM BIDYAS KUJUR

Decided On May 09, 2023
UNION OF INDIA Appellant
V/S
Dharam Bidyas Kujur Respondents

JUDGEMENT

(1.) I.A. No. 8679 of 2022

(2.) Heard learned counsel for the parties.

(3.) In view of reason assigned in the application, the delay of 151 days in filing the appeal is hereby condoned.