OM PARKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been filed under Sec. 5 of the Limitation Act read with Sec. 151 CPC on behalf of the appellants seeking condonation of delay of 30 days in filing the appeal.

(2.) It is submitted that upon receiving the certified copy of the impugned judgment, the appellants' counsel sought some additional documents, which took some time to arrange. Consequently, there was a delay of 30 days in filing the appeal.

(3.) For the reasons stated in the application, the same is allowed and the delay of 30 days in filing the appeal is condoned.