Union Of India v. M/S. Simplex Infrastructures Ltd.

Biswanath Somadder, J.:— After considering the submissions made by the learned advocate for the applicant/petitioner and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the application, being AP No. 224 of 2016 and as such the delay is condoned. The application for condonation of delay, being GA No. 958 of 2016, is accordingly allowed.