AO/147/2014
2023 Latest Caselaw 3035 UK

                Office Notes,
             reports, orders or
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      Date                                    COURT'S OR JUDGES'S ORDERS
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                                  AO No.147 of 2014
                                  Hon'ble Vivek Bharti Sharma, J.

Present Mr. Sahil Mullick, counsel holding brief of Mr. Pulak Raj Mullick, counsel for the appellant.

2. Present Mr. M.K. Goyal, counsel for respondent no.8.

3. Counsel for the appellant would submit that there are plenty of judgments where the negligence of the lawyer can be a ground for condonation of delay, even if the applicant had not taken any recourse against his counsel for his negligence. He seeks time for the same.

4. Allowed.

5. Put up on 21.02.2024.

(Vivek Bharti Sharma, J.) 09.10.2023 BS