EQUIPMENT Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) THIS appeal has been filed along with LA. 1 for condonation of delay of 30 days in filing the appeal. The appeal and LA. 1 are taken up together for disposal.

(2.) THE judgment under appeal was delivered on 11th March, 1998. Application for obtaining the certified copy was filed on 12th of March, 1998. The same was ready on 27th March, 1998 and the delivery was taken on the same date. The last date for filing the appeal fell during the period the High Court was closed for its summer vacation. The High Court reopened on 25th May, 1998. The appeal could be filed on the reopening day of the Court. The appeal was filed on the next day i. e. , second day of reopening of the High Court i. e. , on 26-5-1998. Learned Counsel for the appellant argued that the delay may be condoned as the mistake was inadvertent. We find force in his submission and condone the delay in filing the appeal.

(3.) WE have heard the Counsel for the appellant on merits.