SA/3/2023
2023 Latest Caselaw 627 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                          COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      SA No.3 of 2023
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Siddhartha Singh, learned counsel for the appellant.

The reason for delay, which has been given in the Delay Condonation Application as sought for by the appellant while preferring the First Appeal, is factually not acceptable since the knowledge of the judgment and decree of 2008 was admittedly attributed to the appellant on 14.12.2021. Hence, this Court doesn't find any reason as to why the Delay Condonation Application could have been filed prior to the said date of knowledge i.e. on 06.12.2021.

The said pleading is not sustainable. In order to clarify the same, learned counsel for the appellant seeks a week's time to place on record the actual date on which the delay condonation application was filed before the lower court along with the First Appeal.

(Sharad Kumar Sharma, J.) 14.03.2023 Sukhbant