SUPRAKASHAN Vs. C.C.ENTERPRISES

JUDGEMENT

(1.) SINCE respondents remained absent in the C.M appeals, notice to the respondents is dispensed with.

(2.) THESE original petitions arise from dismissal of C.M.A.Nos.12 of 2009 and 13 of 2009 for the reason of dismissal of applications to condone the delay in filing C.M appeals.

(3.) IT is contended by the learned counsel that there was justifiable reason for petitioner not filing the C.M appeals on time and hence learned Sub Judge was not right in dismissing applications to condone the delay in filing the C.M appeals.