SUSHIL KUMAR Vs. MASTER LAKSHAY

JUDGEMENT

(1.) C M APPLN. No. 32374/2018 (Exemption) Exemption allowed, subject to just exceptions. Application stands disposed of.

(2.) Learned counsel for the appellant submits that delay was on account of sufficient reasons and not on account of any carelessness or inaction.

(3.) We have examined the application filed seeking condonation of delay. We deem it appropriate to reproduce the relevant part, which reads as under: