PREMCHAND AGARWAL Vs. NAGAR NIGAM, HARIDWAR

JUDGEMENT

(1.) The petitioner, in these five Writ Petitions, have challenged the order dated 27th February, 2021, which has been passed by the Court of First Additional District Judge, Haridwar, in Misc. Case No. 29 of 2020, which accompanied the Appeal which was preferred by the respondent, as against the judgment and decree, granted in favour of the petitioners in their respective Suits, by decreeing their Suits by the judgement of 12th October, 2015.

(2.) The facts, which are apparent on record are that :-

(3.) Learned counsel for the petitioner had submitted through his argument that the application, which was submitted by the respondent, seeking condonation of delay in preferring Appeal, was not assigning the plausible and satisfactory reasons to condone the delay.