CMP.M/1655/2022
2022 Latest Caselaw 11846 HP

Sudesh Kumari v. Pawan Singh

.

CMP(M) No. 1655 of 2022

30.12.2022 Present Mr. Sanjay Jaswal, Advocate, for the applicant.

CMP(M) No.1655 of 2022

By way of instant application filed under S.5 of Limitation

Act, prayer has been made on behalf of applicant for condonation of

delay in filing the accompanying appeal.

Having perused averments contained in the application,

which is duly supported by an affidavit and other material this court finds

that delay in maintaining the accompanying appeal is neither intentional

nor willful, rather owing to the circumstances, which were completely

beyond the control of the appellant, as such, delay of 13 days, which

otherwise stands sufficiently explained, is condoned. Application stands

disposed of.

                            RSA No.          of 2022





                            Be registered.

Notice, returnable within six weeks, on taking steps within

one week.

CMPST No. 34010 of 2022 Notice, in the aforesaid terms. Reply, if any, be filed in the

meanwhile.

CMPST No. 34011 of 2022 Disposed of with a direction to file the certified copy of

judgment and decree passed by learned trial Court within four weeks.

(Sandeep Sharma) Judge December 30, 2022 (vikrant)