RAGHUBIR TIWARY Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No.11422 of 2024 has ben filed for condonation of delay of 74 days in filing the miscellaneous appeal.

(2.) learned counsel for the appellant submits that the said delay has occurred as the wrong forum has been chosen by the appellant by way of filing first appeal which is not maintainable and the first appeal was disposed of holding that the first appeal is not maintainable. He submits that in view of that the said delay has occurred in presenting the miscellaneous appeal.

(3.) Learned counsel for the CCL as well as the respondent State opposed the prayer on the ground that sufficient ground has not been made out.