VIKRAM BAKSHI Vs. SONIA KHOSLA

JUDGEMENT

(1.) VIDE this order, the aforesaid application for condonation of delay is being disposed of.

(2.) THE appellants have filed contempt appeal being 27 of 2010 on 13th July, 2010, against the order dated 26th April, 2010, passed by the learned Single Judge in CCP No. 2 of 2010. THE instant application, is filed for seeking condonation of delay in filing the said appeal. THE statutory limitation period for filing the appeal was admittedly 30 days from the date of the order. THE appeal, filed on 13th July, 2010, admittedly, appears to be time barred.

(3.) THIS fact was not denied by learned counsel for the appellants that Mr. Khosla informed him about the passing of the order of 26th April, 2010 in the Court when he was present in some other matter. However, it is denied that the copy of the order was supplied to him on that day.