VIJAY VARDHAN DAGA Vs. LORD BUILDERS PVT LTD

JUDGEMENT

(1.) Mr. Rajesh Aggarwal, learned counsel for respondent appears through video conferencing.

(2.) Admittedly, the appeal which had been filed by the petitioner herein before the Court of learned ADJ-02 (N-W), Rohini Courts, Delhi was dismissed solely on the ground that there was a delay of five days and that no justifiable reason had been explained by the petitioner. It also observed that the delay of even one day can be said to be fatal, if no justifiable reason is provided.

(3.) It is apprised that the petitioner is 79 years of age and is based in Hyderabad. Despite making best efforts, he could not lodge the appeal within the stipulated period. It is contended that it will be travesty of justice if in the given facts and circumstances, the delay is not condoned.