ASHVINBHAI GOVINDBHAI PATEL Vs. MANTHAN GIRISHBHAI KHAMAR

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 99 days in filing of the above First Appeal.

(2.) It is submitted that the delay has happened as financial arrangements were to be made for payment of Court fees and other expenses. In addition, the applicant had to procure certain documents which could not be done in time because of the pandemic situation.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-