ISHWAR DAYAL KANSAL Vs. MOTION PICTURE ASSOCIATION

JUDGEMENT

(1.) Cm APPL. 15264/2017 (for condonation of five days delay in filing appeal against order dated 20.02.2017)

(2.) The admitted facts as are necessary for the adjudication of the present appeal are briefly adumbrated as follows:

(3.) It is stated by the appellant that at the stage of arguments on the said preliminary issues, Issue No. 1 was not pressed on behalf of the respondentcompany and arguments on their behalf were limited only to Issue No.2. In relation to Issue No.1, it is the contention of the appellant that on account of the circumstance that the respondent was required to have the suit property converted into a freehold property before the execution of the sale deed; which obligation has not been fulfilled by the respondent till date, there was, in fact, no delay in the institution of the subject suit and the same was filed within time.