PRIYANKA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present application filed under Sec. 5 of the Limitation Act, 1963 read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC), the appellants seek condonation of delay of 255 days in filing the present appeal.

(2.) Learned counsel for the appellants submits that after passing of the judgment/order dtd. 12/12/2019 (hereinafter referred to as the "impugned judgment"), the appellants could not file the present appeal within the prescribed period. It is submitted that the delay is bona fide and was caused on account of paucity of funds.

(3.) Learned counsel for the respondent, on the other hand, opposes the application.