LALJIBHAI BHAILLALBHAI SOLANKI Vs. CENTRE CERAMIC COMPANY LIMITED

JUDGEMENT

(1.) Heard learned Advocate for the applicant, who states that a delay of 73 days has occurred in filing of the present First Appeal. It is submitted that the judgment and award was delivered on 13/1/2020. After receiving the certified copy of the same in February 2020, the applicant had to arrange for an Advocate for filing of the Appeal but unfortunately, because of the pandemic situation, the applicant was unable to consult a lawyer and could not prefer the Appeal in time. Thereafter, after having received the copy of the order, the applicant approached his Advocate. However, due to illness and death of the Advocate, there was a further delay and in total the delay is to the tune of 73 days in preferring the Appeal.

(2.) 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 :-

(3.) There is no reason to doubt the bonafideness of the applicant. The case is believable. Considering the submissions advanced and the principle laid down in the above referred judgment, this application is allowed. The delay of 73 days that has occurred in filing of the present Appeal is condoned.