TRISTAR RETAIL CONCEPTS PVT LTD Vs. RANJAN MITRA

JUDGEMENT

(1.) Heard Mr. Bhargav S. Hasurkar, learned counsel for the applicant and Mr. P.P.Majmudar, learned counsel for the respondents.

(2.) By way of this application, the applicant has prayed for condonation of delay of 603 days in preferring First Appeal.

(3.) Relying upon the judgment of the Hon'ble Supreme Court in the case of Collector, Land Acquisition, Anantnag Vs. Mst. Kariji [AIR 1987 SC 1353] , learned counsel for the applicant contended that the cause of justice being defeated and hence, for the reasons which are enumerated in this application, the applicant could not prefer an appeal within time. It was also contended that the application tendered in the present application constitutes sufficient cause and therefore, in the interest of justice, delay may kindly be condoned.