REGENT COMPUTRONICS PVT. LTD.

M. Dayabary Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

TAMIL NADU MERCANTILE BANK LIMITED,TUTICORIN VERSUS APPELLATE AUTHORITY UNDER THE TAMIL NADU SHOPS AND ESTABLISHMENTS ACT,MADURAI AND ANOTHER [REFERRED TO]
THE COMMISSIONER,RAMESHWARAM MUNICIPALITY VS. TMT.SUBBUTHAYAMMAL AND OTHERS [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
AJIT SINGH THAKUR SINGH VS. STATE OF GUJARAT [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
M K PRASAD VS. P ARUMUGAM [REFERRED TO]
RAM NATH SAO ALIAS RAM NATH SAHU VS. GOBARDHAN SAO [REFERRED TO]
ORIENTAL AROMA CHEMICAL INDUSTRIES LTD VS. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
C SUBRAMANIAM VS. TAMIL NADU HOUSING BOARD [REFERRED TO]
KANDASWAMY VS. KRISHNAMANDIRAM TRUST KARUR [REFERRED TO]
SUNDAR GNANAOLIVU VS. RAJENDRAN GNANAVOLIVU [REFERRED TO]
G JAYARAMAN VS. DEVARAJAN [REFERRED TO]
SHANMUGAM VS. CHOKKALINGAM [REFERRED TO]
K M BALASUBRAMANIAM VS. C LOGANATHAN [REFERRED TO]
DHIRAJ SINGH VS. HARYANA STATE [REFERRED TO]

JUDGEMENT

(1.) The delay of 1626 days in filing the Appeal Suit against the award passed in L.A.O.P.No.241 of 2009 dtd. 29/7/2015 is sought to be condoned in the present Civil Miscellaneous Petition.

(2.) The learned counsel for the petitioner contended that the delay occurred, since the petitioner suffered old age ailments during the relevant point of time. More so, the amount of Court fee to be paid is also huge and the petitioners were not in a position to pay the entire Court fee immediately. Thus, the delay is to be condoned.

(3.) Uncondonable delay cannot be condoned in a mechanical manner. No doubt, Courts may take a lenient view, if the delay is meagre but unexplained long delay cannot be condoned. The nature of the explanations are to be considered for the purpose of forming an opinion whether it is sufficient or insufficient.

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M. DAYABARY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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