BASAPPA G.K. Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) HEARD learned counsel for the parties. In this application, the applicant has prayed for condoning delay of 857 days in filing CA 889/13.

(2.) I have perused the application and the affidavit in support thereof. Respondent have not filed any reply opposing the prayer in the application.

(3.) HEARD learned counsel for the parties.