VINITHA ASSOCIATES PVT LTD Vs. A M SRINIVASAN

JUDGEMENT

(1.) CHALLENGE is made to an order of the First Assistant City civil Judge, Chennai made in I. A. No. 13005 of 2005 in O. S. No. 6081 of 1996.

(2.) THE Court heard the learned counsel for the revision petitioner.

(3.) LEARNED counsel for the petitioner would submit that the reasons adduced for excusing the inordinate and inexcusable delay is that he has given instructions to the counsel, but the counsel did not represent before the Court hence the delay must be condoned. No sufficient cause is shown for setting aside the decree.