KARAMJIT SINGH,J. - (1.) Case has been heard through video conferencing on account of COVID-19 Pandemic. CM-1602-LPA-2021
(2.) For the reasons mentioned in the application, delay of 106 days in filing present appeal is allowed subject to all just exceptions. LPA-647-2021
(3.) Appellant has preferred this appeal against order dated 15.3.2021 whereby the writ petition No.5663-2021 filed by the appellant (petitioner therein), was dismissed by the learned Single Judge.;