BHAGWAN SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (CPC) impugns an order dtd. 10/2/2022, passed by the learned Additional District Judge, Karkardooma Courts ("learned ADJ"), who has dismissed the first appeal of the appellant on the ground of delay. The impugned order reads thus:

(2.) The application for condonation of delay, preferred by the appellant before the learned ADJ, reads as under:

(3.) The application cites, as the only ground for seeking condonation of delay, "lack of resources", which prevented the appellant from obtaining legal advice and filing the appeal within limitation and "heavy works", as a result of which the appeal could not be prepared by the counsel within time.