TDI INFRASTRUCTURE LTD Vs. SUSHIL KUMAR GOYAL

JUDGEMENT

(1.) The dispute relates to 2011, we are in 2019.

(2.) To begin with, the application for condonation of delay in filing the first appeal was considered.

(3.) This appeal has been filed against the Order dated 09.10.2015 of the State Commission with self-admitted delay of 190 days. (The Registry has reported a delay of 219 days).