RAMESHBHAI MANGALBHAI MACHHI Vs. SURENDRASINH INDRASINH SOLANKI

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 165 days caused in filing the First Appeal.

(2.) It is stated in the application that an application for obtaining the certified copy of the Award was made on 3/7/2019 which was ready for delivery on 9/7/2019. It is stated that due to paucity of funds and being unaware of the process of law, the applicant contacted his advocate in the month of September, 2021 and due to pandemic situation, the appeal could not be filed in time and hence delay of 165 days caused in filing the same.

(3.) Opposing to the grant of application, Mr. Raval, learned advocate for the respondent, submits that the cause of delay, occurred in preferring the First Appeal, has not been sufficiently explained and therefore the present application may be rejected.