OMVATI Vs. VIRESH KUMAR

JUDGEMENT

(1.) Delay Condonation Application No.156512 of 2007:-.

(2.) Heard learned counsel for the appellants and learned counsel for the respondent. The appeal is reported to be beyond time by 147 days.

(3.) The appellants have filed the delay condonation application praying for condonation of delay in filing the appeal. The appellants have explained the delay in filing the appeal in paragraphs No.3 to 6 of the affidavit filed in support of delay condonation application. I have perused the affidavit filed in support of the delay condonation application. No counter affidavit has been filed to the delay condonation application. The appellants have properly explained the delay in filing the appeal and delay in filing the appeal is bona fide. Consequently, the delay in filing the appeal is condoned and the appeal shall be treated to have been filed in time. The delay condonation application is allowed.