ARJUN NIHLANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE, returnable forthwith. Smt. Gokhale, learned A. G. P. , waives service for Respondent No. 1. Mr. Sawant, learned Counsel, waives service for Respondent No. 2. By consent, rule placed on board and called out for hearing.

(2.) THIS petition is directed against the order dated 4th July, 1992 passed by the District Judge. Thane on Miscellaneous Application no. 220 of 1991.

(3.) AGAINST an eviction order, the petitioner filed Misc. Appeal No. 220/1991. In this Appeal, there was a delay of about 840 days in filing the appeal. The petitioner filed Misc. Application No. 220/1991 (Exh. 1)for condonation of the said delay. This Application was rejected by the learned District Judge against which the present Writ Petition has been filed.