ORIENTAL INSURANCE CO. LTD. Vs. ARJUNSINH RANJITSINH PARMAR

JUDGEMENT

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

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 26 days occurred in preferring the appeal.

(3.) Learned advocate for the applicant submits that because of the inter department process of taking sanction and opinion and for making the provision for mandatory deposit of money, delay has occurred in preferring the appeal.