JAMNABEN Vs. GOLIBEN

JUDGEMENT

(1.) This petition is directed against the order dtd. 5/9/2022 passed by the learned Principal District Judge, Rajpipla, Dist.: Narmada in CMA (Condonation of delay) No. 6 of 2022, whereby, the delay caused in preferring the regular appeal has not been condoned.

(2.) At the time of issuing the notice, the co-ordinate bench of this Court passed the following order :

(3.) In view of the observations made hereinabove and considering the direction of the Apex Court with respect to limitation during covid period, this Court is of the considered opinion that, the District Court did not have properly considered the grounds for condoning the delay.