SHEIKH ZARINABANU MOHAMMAD NISAR Vs. RISALDAAR RIHANABANU ILLIYASKHAN

JUDGEMENT

(1.) Rule.

(2.) This petition under Article 227 of the Constitution of India is directed against an order dtd. 9/11/2020 passed by the learned 22nd Additional Senior Civil Judge, Surat in Misc. Civil Application (Delay) No. 59 of 2018. By the said application, the petitioner had prayed for to condone the delay of 82 days caused in preferring the suit for implementation of the Promissory Note, which came to be rejected vide impugned order.

(3.) Though duly served and sufficient opportunity was given to the respondents, they put in no appearance, leaving no option but to proceed with the matter.