STATE OF SIKKIM Vs. SRAUAN KUMAR CHETTRI

JUDGEMENT

(1.) Heard on I.A. No. 1 of 2018 which is an application seeking condonation of delay in filing the Appeal.

(2.) The Petition for condonation of delay is not seriously objected by learned Counsel for the Respondents.

(3.) Considered, the Petition is allowed, delay condoned and I.A. disposed of accordingly.