- (1.) Heard Sri Amit Dube, learned Counsel for the Appellant and Sri Akhtar Ali, learned Counsel for the Respondent writ Petitioner.
(2.) This is an application praying for condo nation of 125 days' delay in filing the appeal. The grounds taken in the affidavit are that copy of the judgment was applied and after obtaining the copy of the judgment, the Law Officer of the U.P. Jal Nigam was informed seeking instructions. The matter was referred to Secretary Administration U.P. Jal Nigam and a letter dated 22.3.2006 was received that matter is being placed before the Law Department. The Counsel for the Appellant was asked to obtain legal opinion and thereafter the matter was again placed. Time was taken in correspondence and ultimately the counsel was directed to file an appeal by letter dated 17.4.2006. Thereafter the appeal was prepared and filed.
(3.) Sufficient cause has been shown for condo nation of delay in filing the appeal. The delay in filing the appeal is condoned.;