LAWS(JHAR)-2018-4-118

UNION OF INDIA Vs. SHAMBHU NATH SARKAR

Decided On April 13, 2018
UNION OF INDIA Appellant
V/S
Shambhu Nath Sarkar Respondents

JUDGEMENT

(1.) I.A. No.2811 of 2017

(2.) Heard. Being satisfied with the reasons assigned in paras 3 to 7 of the supporting affidavit, sufficient cause and reasonable explanation is made out accordingly the delay is condoned.

(3.) I.A. No.2811 of 2017 stands allowed.