(1.) Smt.Pallavi Pachhapure., learned counsel on behalf of Sri.Srinand A.Pachhapure., for the appellant has appeared in person.
(2.) The captioned appeal is listed today for hearing interlocutory application regarding I.A.No.1/2018 for condonation of a delay of 2732 days in filing the appeal.
(3.) Learned counsel for the appellant submits that there is a delay of 2732 days in filing the appeal. She further submits that B.Mahesh - the appellant has sworn to an affidavit explaining the sufficiency of reason to condone the delay. Counsel submits that the delay caused in filing the appeal is neither wanton nor with any malafide intention. If the delay is not condoned, the appellant will be put to hardship. Hence, she submits that the delay of 2732 days in filing the appeal may be condoned.