UNION OF INDIA Vs. NARESH KUMAR TYAGI

JUDGEMENT

(1.) This I.A. seeks condonation of delay of 140 in instituting this appeal.

(2.) Mr Prashant Pallav, learned A.S.G.I., appearing for the appellant, states that notices were issued on 1/5/2025 and that the records show they were duly served.

(3.) Some cause is shown in paragraphs nos. 5 to 8, and we deem the same as sufficient.