JAI KRISHIN AMAR Vs. K M CAPITAL LIMITED

JUDGEMENT

(1.) This application has been filed on 22.5.2003, i.e., one day previous to today's hearing, praying for the condonation of delay in filing IA No.9740/2002 in which application provisions of Order XXXVII Rule 4 read with Section 151 of the Code of Civil Procedure has been invoked.

(2.) For this application to merit consideration, it ought necessarily to have been filed along with IA No.9740/2002. Having not been so filed it is not maintainable and serves no useful purpose. The application deserves dismissal on this short ground.

(3.) Without prejudice to the above no the explanation has been given for the inordinate delay in its filing which is sought to be condoned. Dismissed.