HAJRI DEVI Vs. FARIDA BEGUM & ORS

JUDGEMENT

(1.) C.M.No.21047/2014

(2.) Now by this application, the petitioner/applicant is seeking further extension of time on the ground that till the subject order dated 18.10.2014, which is passed by the trial court holding that the time of six weeks granted by this Court on 31.10.2013 cannot be extended, the petitioner/applicant did not know of the contents of the judgment of a learned Single Judge of this Court dated 31.10.2013. Effectively, the costs and the affidavit which were to be paid/filed within six weeks in terms of the judgment dated 31.10.2013, were paid/tendered and filed after about 50 weeks.

(3.) Learned counsel for the petitioner/applicant argues that he was suffering from Hernia and therefore he did not come to know of the judgment of this Court dated 31.10.2013 till 18.10.2014, and therefore the time be extended.