TRIVIKRAM AMONKAR Vs. DEEPAK ALVE

JUDGEMENT

(1.) RULE , returnable forthwith. Shri F.M. Reis, learned Advocate waives service for the respondent.

(2.) RULE is heard finally at this stage.

(3.) THE broad facts stated by the petitioner in the application for condonation of delay were: the Judgment and Decree was passed on 31.3.2004; the application for certified copy was made on 19.4.2004; the certified copy was actually received on 5.5.2004; the petitioner was advised by the Advocate that the limitation for filing the appeal was 90 days and that the limitation period would expire on 5.8.2004; and due to the mistaken belief that the limitation for filing the appeal was 90 days though it is 30 days, the delay occurred.