JAYALAKSHMI A.N. Vs. BANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IA-1/2021 is filed under Sec. 5 of the Limitation Act for condoning the inordinate delay of 2270 days caused in filing this intra court appeal.

(2.) The respondent has filed a detailed statement of objections and has opposed the same.

(3.) We have heard the learned counsel appearing for the parties and also perused the material available on record.