ANIL KUMAR KATARMAL Vs. THE STATE & ORS.

JUDGEMENT

(1.) C.M.No.32638/2016 (delay)

(2.) The reason put forth for the delay occasioned is that appellant had tried his best to arrange a surety for a sum of Rs. 49 lacs odd, but he could not find one and so, this resulted in the delay in filing the instant appeal.

(3.) The averments made in paragraphs No.3 to 5 of the instant application provide sufficient cause for the delay occasioned. The application is allowed and the delay stands condoned.