G.Y. KATWE Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) HEARD learned counsel for the parties. This application is filed by Ex -workman of the company in liquidation. By this application, the applicant has prayed for condoning the delay of 717 days in filing the above appeal.

(2.) I have perused the application and the affidavit in support thereof.

(3.) KEEPING that in view and considering the reasons stated in the affidavit in support of the application, the application is allowed and accordingly, delay is condoned. Application is disposed of.