PUNJAB STATE ELECTRICITY BOARD Vs. PARVEEN KUMAR JAIN

JUDGEMENT

(1.) After hearing the learned Counsel for the appellant and going through the application for condonation of delay, we find that sufficient cause has been shown for not filing the appeal within time. Consequently, the delay of 49 days in filing the appeal is hereby condoned.

(2.) The misc. application stands disposed of.

(3.) The delay has been condoned without calling upon the other side for the view we are going to take in the main appeal.