CHAMPAVAT RAGHUVIRSINH GAMBHIRSINH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Present petition is filed by the petitioner - original defendant challenging the order dtd. 2/8/2022 passed below Exh.6 in Civil Misc. Application No.2 of 2022 by the learned 2nd Additional District Court, Sabarkantha at Idar, whereby, the learned Court below has dismissed the application for condonation of delay of two years and eleven months occurred in filing the appeal.

(2.) The brief facts of the case are as under:-

(3.) Heard Ms. Binni Desai, learned advocate appearing for the petitioner and Mr. Bomi Sethna, learned advocate appearing for the respondent.