P. K. VINEES Vs. MOHAMMED MAKTHUM

JUDGEMENT

(1.) This Miscellaneous Petition has been filed seeking to condone the delay of 4441 days in preferring the above Second Appeal.

(2.) The reason stated by the petitioner in the affidavit filed in support of this petition is that his father entrusted this case and presented the same before this Court and thereafter, his father was died and when he traced out the bundle, he came to know that the bundle was not retuned and he is in difficulty to trace out the lawyer with whom his father entrusted the case and therefore, there had occurred a delay of 4441 days in preferring the Second Appeal.

(3.) I have considered the submissions made by the learned counsel appearing for the petitioner and I have also perused the materials available on record.