SOUTH EASTERN COALFIELS LIMITED Vs. NATTHU LAL

JUDGEMENT

(1.) In spite of due service on the respondent, no one has entered appearance on his behalf.

(2.) This appeal is directed against an order dt.16/10/2000 passed by the High Court of Madhya Pradesh, Jabalpur in M.A.No.2049 of 2000 by which the application for condonation of delay of 35 days in filing the appeal was rejected.

(3.) Having heard the learned counsel for the appellant and after going through the application for condonation of delay as also the materials on record, we are of the view that the Division Benchof the High Court was not justified in rejecting the application for condonation of delay of 35 days in filing the appeal as we are of the view that the statements made in the application do constitute sufficient cause for condonation of delay in filing the appeal. Accordingly, we set aside the impugned order and allow the application for condonation of delay in filing the appeal.