RAMJIBHAI JANIYABHAI GAVIT Vs. ARUNBHAI RAMJIBHAI GAMIT

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 552 days occurred in preferring the application.

(3.) Learned advocate for the applicant submits that the delay has occurred in filing the restoration application stating that the matter got dismissed for default and there was no scope for the applicant to address the court regarding the difficulty in removing the office objections and further the pandemic had also added to the delay.