- (1.) Ref:- Delay Condonation Application The reason stated in the affidavit filed in support of delay condonation application constitutes sufficient cause to condone the delay.
(2.) Accordingly, delay is condoned. The present special appeal is to be treated to have been filed well within time. Ref:- Special Appeal
(3.) S.N. Maheshwari, petitioner-appellant is before this Court assailing the validity of the judgement and order dated 22.02.2013 passed by Learned Single Judge in Civil Misc. Writ Petition No. 4492 of 1999 (S.N. Maheshwari, Vs. The General Manager Syndicate Bank and others) wherein Learned Single Judge, has proceeded to dismiss the writ petition in question and has affirmed the order of dismissal from service of appellant-petitioner from the concerned Bank as well as the order passed by the Appellate Authority of the Bank.;