LAWS(DLH)-2013-2-402

VIKAS DEDEECH Vs. RICHLOOK GARMENTS (P) LTD.

Decided On February 15, 2013
Vikas Dedeech Appellant
V/S
Richlook Garments (P) Ltd. Respondents

JUDGEMENT

(1.) CM. No. 2742/2013 (Condonation of Delay in re -filing the petition)

(2.) IN view of the reasons given in the application, the delay in refiling the petition is condoned. The application stands disposed of.

(3.) THE grievance of the petitioner is that learned Trial Court has passed the impugned order in great haste without looking into the peculiar circumstances that prevented the petitioner from appearing and contesting the case. It has been submitted that learned Trial Court, while dismissing the application under Section 5 of Limitation Act, hurriedly disposed of the application under Order IX Rule 7 CPC observing that it is hopelessly barred by limitation.