(1.) The Civil Miscellaneous Petition in CMP No.94 of 2023 is filed to condone the delay of 873 days in filing Appeal Suit against the Judgement and Decree dtd. 30/1/2019 in O.S.No.262 of 2015.
(2.) The reason stated by the revision petitioner is that he engaged an Advocate, who applied for the copies of the Judgement on 26/7/2021 and the copy was received on 11/8/2021 and thereafter, he arranged for funds and filed the Appeal Suit on 5/10/2021. However, the petitioner has not explained the delay of about two (2) years from the date of Judgement and Decree i.e., on 30/1/2019 and the date of application filed for receiving the copy of the Judgement on 26/7/2021.
(3.) Unexplained delay cannot be condoned in a routine manner and the delay from 30/1/2019 to 26/7/2021 remains unexplained and the said delay, which is enormous, cannot condoned by the Court.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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