PATEL LAXMIBEN Vs. PUHI MAHENDRASINGH PURANSINGH

JUDGEMENT

(1.) Heard the learned advocate for the applicants.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 196 days occurred in preferring the appeal.

(3.) Learned advocate appearing for the applicant submits that because of nation wide lock down, it was difficult to contact the advocate for filing an appeal, which had led to delay of 196 days caused in filing the appeal.