(1.) By an order dtd. 3/10/2019 while admitting the Appeal a self operative order was passed directing the appellant to file paper book within a period of one year. Since the appellant failed to file the paper book, the appeal came to be dismissed automatically after one year.
(2.) Learned Counsel for the applicant moved this application for condoning the delay of 498 days in filing the paper book and to restore the appeal to its file.
(3.) The reason assigned by the appellant is that the paper book ought to have been filed on or before 3 rd October, 2020. However, due to the out break of COVID-19 Pandemic, a nationwide lock- down was declared and therefore, the counsel lost track of the Appeal and could not file the paper book in time. He further submits that the appellant has a good case on merits wherein chances of success are excellent.