LAXMAN MOTIRAM BARAI Vs. SHEIKH KAMRUZAMA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(2.) The applicant has challenged the order passed by 7 th District Judge, Nagpur in Miscellaneous Civil Appeal No.182/2018 whereby the application for condonation of delay of 2325 days for restoring the civil appeal is allowed.

(3.) The facts in nutshell are as under:-