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Judgment
8 paragraphs · 127 words
S.K. Mishra, J
1.
There is a delay of 407 days in preferring the Special Appeal.
2.
We have carefully perused the records and heard the learned counsel for the appellant. We have also heard Mr. Pankaj Purohit, learned counsel for respondent No. 2.
3.
The delay has not been properly explained by the appellant.
4.
Since we do not find any merit in the Application for condonation of delay, the same is dismissed.
5.
Since the Special Appeal has been filed after the delay, and the delay has not been condoned, the same is not maintainable and is disposed of as such.
6.
No order as to costs.
7.
Urgent copy of this order be supplied to the learned counsel for the parties, as per Rules.