Prabhu Dayal vs Inder Dev
2010 Latest Caselaw 1622 Del

                 * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of Reserve: 2nd February, 2010
                                                      Date of Order: 22nd March, 2010

CM(M) No. 152/2010
%                                                                           22.03.2010

       Prabhu Dayal                                                  ... Petitioner
                              Through: Mr. R.D.Sharma, Advocate
               Versus

       Inder Dev                                                     ... Respondent


JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

ORDER

CM No. 2055/2010 (Exemption)

Allowed subject to all just exceptions.

CM (Main) No. 152/2010 & CM No. 2056/2010

By the present petition, the petitioner has assailed an order of learned Sr.

Civil Judge whereby an application of the petitioner for condonation of delay in filing

the appeal was dismissed. The learned Appellate Court observed that the petitioner

was supposed to explain each and every day's delay but he failed to do so and the

petitioner could not bring on record sufficient material to condone the delay. I

consider that it is a fit case where notice should be sent to the respondent.

Issue notice of the petition and the application to the respondent returnable

for 14th July, 2010.

March 22, 2010                                SHIV NARAYAN DHINGRA, J.
vn