KIRPAL SINGH Vs. HARYANA ROADWAYS

JUDGEMENT

(1.) Cm No.36092/2018 (delay) 1. This is an application seeking condonation of delay of 1633 days in filing the appeal.

(2.) Counsel for the appellant submits that the appeal could not be filed within the time allowed as the appellant had sought legal advice from his counsel and it was decided to assail the judgment of the learned Single Judge. It is further submitted that the counsel had initially told him that he would do the needful and inform him that the case has been filed before the Court. Thereafter, he did not take his phone calls and when he visited the office, he learnt that the office had been shifted. It has further been contended that subsequently, the appellant contacted another counsel who sent the legal notice dated 07.11.2017 to the respondent. It is also submitted that the appellant thereafter contacted the present counsel in the month of June, 2018 which resulted in delay of 1633 days in filing the appeal.

(3.) We have heard counsel for the appellant.