AO/322/2022
2023 Latest Caselaw 3404 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
          Date       or directions and                        COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures

      08.11.2023
                                            AO No. 322 of 2022
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Syed Nadim, Advocate, for the appellants.

Mr. Shankar Aggarwal, Advocate, for the respondents, through video conferencing.

Heard learned counsel for the parties on the Delay Condonation Application (IA/2/2022).

The instant Appeal from Order under Section 173 of the Motor Vehicle Act, 1988, has been preferred along with the Delay Condonation Application, seeking condonation of 99 days delay on the ground, that the appellants, who hail from a poor background, they were not aware of the legal technicalities and were only made aware of the judgment when the recovery warrants were issued against them on 10.05.2022, and its then only they initiated the process to file the instant Appeal from Order.

Simultaneously, the learned counsel for the appellants submits that during the intervening period, their mobility were affected because of the restrictions imposed by the Government.

In view of the reasons, as given in the Delay Condonation Application, it seems to be quite reasonable. The delay in filing the Appeal from Order would stand condoned. Accordingly, the Delay Condonation Application would stand allowed.

Admit.

Summon the lower Court records. List thereafter.

(Sharad Kumar Sharma, J.) 08.11.2023 Mahinder/