- (1.) I.A. No. 6525 of 2014 There is delay of 66 days in filing the accompanied appeal, impugning judgment of learned Writ Court handed down in WP (S) No. 3469 of 2011. Since learned counsel for the private respondent-writ petitioner, namely, Rinki Kumari, has not raised any objection in allowing the application and there being delay of 66 days only, we, hereby, condone the said delay.
(2.) I.A. No. 6525 of 2014 stands disposed of, accordingly. L.P.A. No. 528 of 2014
(3.) Heard learned counsel for both the sides, perused the impugned judgment and some material from writ application also.;