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Ajmer V.V.N. Ltd. And Anr vs Narayan Lal And Ors. (2025:Rj-Jd:9445)
2025 Latest Caselaw 7433 Raj

Citation : 2025 Latest Caselaw 7433 Raj
Judgement Date : 17 February, 2025

Rajasthan High Court - Jodhpur

Ajmer V.V.N. Ltd. And Anr vs Narayan Lal And Ors. (2025:Rj-Jd:9445) on 17 February, 2025

Author: Birendra Kumar
Bench: Birendra Kumar
[2025:RJ-JD:9445]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil First Appeal No. 264/2018

1.       Ajmer Viduyat Vitran Nigam Ltd Through Chairman,
         Through Aen Avvnltd Parsad Distt Udaipur Raj.
2.       Avvnltd Through Aen Parsad, Udaipur Raj.
                                                                      ----Appellants
                                       Versus
1.       Narayan Lal S/o Mangla Ji Meena
2.       Prakash S/o Narayan Lal Meena, Minor Through Guardian
         Father Narayan Lal Meena
3.       Ms    Amba      D/o     Narayan         Lal    Meena,      Minor   Through
         Guardian Father Narayan Lal Meena
4.       Ms Artika D/o Narayanlal Meena, Minor Through Guardian
         Father Narayan Lal Meena
5.       Rakesh S/o Narayanlal Meena, Minor, Through Guardian
         Father Narayanlal Meena. All R/o Parai Post Parsad, Distt
         Udaipur Raj
                                                                    ----Respondents


For Appellant(s)             :     Mr. Amit Mehta.
For Respondent(s)            :     Mr. Gaju Singh.



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

17/02/2025

1. This appeal is barred by limitation of 124 days.

2. In the application filed under Section 5 of the Limitation Act,

the appellants stated as follows:-

"The certified copy of the order was obtained by the appellants and after obtaining the same, entire formalities are required to be done through the process as different stages are there from one authority to another higher authority and then to other higher authority and ultimately it goes to Corporate office and

[2025:RJ-JD:9445] (2 of 4) [CFA-264/2018]

after sanction being given, it goes to the legal department for examining the same. The legal department after examining from every angel, proceeds for filing an appeal and contacts the panel lawyer. However, after panel lawyer being appointed, the appeal was drafted and being presented today itself only. Therefore this present appeal be treated to have been filed within time as whatever delay has been caused that is all bonafide.

That in the above facts and circumstances of the case, there has been some delay in filing this appeal, is not deliberate nor intentional but has been caused due to departmental process and procedure."

3. On consideration of that application, a Bench of this Court

vide order dated 18.5.2018, allowed an opportunity to the

appellants to explain the contents of the application viz-a-viz the

affidavit filed by Mr. Anil Mehta, Advocate.

4. In pursuance of that order, today, a fresh application under

Section 5 of the Limitation Act has been filed, which is being

reproduced below:-

"The appellants most respectfully submit as under;

That the appellants have challenged the judgment and decree passed by the learned ADJ, Udaipur.

The certified copy of the order was obtained by the appellants & after obtaining the same, entire formalities are required to be done through the process as different stages are there from one authority to another higher authority & then to other higher authority & ultimately it goes to Corporate Office & after sanction being given, it goes to the legal department for examining the same. The legal department after examining from every angel, proceeds for filing an appeal & contacts the panel lawyer. However panel lawyer being appointed, the appeal was draftedand presented. Therefore this present appeal be treated to have been filed within time as whatever delay

[2025:RJ-JD:9445] (3 of 4) [CFA-264/2018]

has been caused that is all bonafide.

That in the above facts & circumstances of the case, there has been some delay in filing this appeal, is not deliberate nor intentional but has been caused due to departmental process & procedure.

That in the present appeal, the same is on the question of law & facts both, the appellants have a very strong prima facie case in their favour and all chances are there to succeed ultimate and is likely to be allowed by this Hon'ble Court. Therefore it is in the interest of justice, the delay in filing the appeal be condoned.

It is therefore very humbly & respectfully prayed that this application may kindly be allowed and delay in filing the appeal may kindly be condoned in the interest of justice.

Any other order which this Hon'ble Court deems just & proper in the facts & circumstances of the case be passed in favour of the appellant."

5. On bare perusal of both the applications, it is evident that

there is no mention that on which date certified copy of the

impugned award was obtained. The details of the formalities and

date of movement of the file and release of the file from a

particular stage as well as time taken for release of the file are not

disclosed. As such the explanation still remains vague one.

6. Learned counsel for the appellants submits that even delay

of more than 124 days have been condoned in certain cases and

the basic principle is that the delay should not be allowed to come

in the way of granting substantial justice after opportunity of

hearing by the parties.

7. In State of Madhya Pradesh & Ors. Vs. Bherulal,

reported in (2020) 10 SCC 654, the Hon'ble Supreme Court held

that:-

[2025:RJ-JD:9445] (4 of 4) [CFA-264/2018]

"Unless officer(s) concerned have reasonable and acceptable explanation for delay and there was bona fide effort, there is no need to accept usual explanation that file was kept pending for several months/years due to considerable degree of procedural red tape in process - Government departments are under a special obligation to ensure that they perform their duties with diligence and commitment- Condonation of delay is an exception and should not be used as an anticipated benefit for government departments."

8. No doubt, a delay of longer period, if satisfactorily explained

would be a good reason for condonation of delay but in the case

on hand, there is no satisfactory explanation for condonation of

delay.

9. Hence, prayer for condonation of delay is refused and appeal

stands dismissed.

10. All applications stand disposed of.

(BIRENDRA KUMAR),J 44-sumer/-

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