NATIONAL HORTICULTURE BOARD Vs. JITENDER KUMAR SHARMA

JUDGEMENT

(1.) This first appeal has been filed under Sec. 19 of the Act 1986 in challenge to the Order dtd. 2/12/2022 in Complaint No. 53 of 2019 of the State Commission Rajasthan.

(2.) Heard the learned counsel appearing for the appellant and respondents no. 1 and 2 and have perused the record including inter alia the impugned Order dtd. 2/12/2022 of the State Commission, the application for condonation of delay in filing the appeal and the memo. of appeal.

(3.) The present appeal has been filed with reported delay of 116 days. However, the self-admitted delay is 100 days.