STATE (NCT OF DELHI) Vs. PRAKASH CHANDRA PANDEY
LAWS(DLH)-2017-9-272
HIGH COURT OF DELHI
Decided on September 05,2017

State (Nct Of Delhi) Appellant
VERSUS
PRAKASH CHANDRA PANDEY Respondents




JUDGEMENT

G.S.SISTANI,J. - (1.)CRL. M. A. 8149/2017 This is an application seeking condonation of 79 days delay in filing the present leave to appeal. The grounds for the delay are set out in paras 2 to 4 of this application. Counsel for the applicant submits that the delay is not on account of inaction or negligence, but for the reasons so explained.
(2.)This application is vehemently opposed by the counsel for the respondent. She submits that the application lacks material particulars; it is stereo-typed and does not specifically explain the delay in filing the leave petition.
(3.)We have heard the learned counsel for the parties. We find that the grounds set out in this application are stereo-typed and do not raise any sufficient grounds to condone the delay. However, since we have heard the matter on merits as well, we condone the delay.


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