Dilip B. Bhosale, Sangeeta Chandra, J. - (1.) Heard Mr Kamlesh Shukla, learned counsel for the petitioner-appellant, Shri P.S. Pandey, learned counsel for the respondent No.1 and Shri Vivek Ratan Agrawal, learned counsel for respondent No. 2 to 5.
(2.) This appeal has been filed with a delay of 239 days. In the affidavit filed in support of application for condonation of delay, the petitioner-appellant has sufficiently explained the delay in approaching this Court, which is bona fide and unintentional and is therefore liable to be condoned.
(3.) Application for condonation of delay is allowed.;