SHANTABEN Vs. IMRAN ISMAIL SHAIKH

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 695 days caused in filing the First Appeal.

(2.) Learned advocate for the applicant states that the applicant lady was suffering from medical disability, and after the judgment the courts were not working because of the Covid-19 pandemic and therefore the applicant lady could not take legal assistance in time, and had also bear the cost of court fees and other expenses, that has led to delay of 695 days.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-