VIKAS YADAV Vs. NEERU YADAV

JUDGEMENT

(1.) CM APPL. 18640/2017 (for condonation of delay of 328 days in filing the accompanying appeal)

(2.) We are informed that the divorce petition that the petitioner had filed against his wife was dismissed for non-prosecution on 24.04.2017. On the very next day, i.e., on 25.04.2017, the appellant filed the present appeal, assailing the order dated 005.2016 along with an application seeking condonation of delay of 328 days in filing the said appeal.

(3.) Counsel for the respondent enters appearance and states that he has filed a reply in opposition to the condonation of delay application. He submits that there is no explanation, much less just and sufficient reason offered by the appellant for condoning the delay of almost 11 months in filing the present appeal.