RAJIV GULABCHAND PANDEY Vs. MARY GEORGE

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This appeal is directed against an order dtd. 5/11/2024, passed by the learned District Judge, Kalyan in Civil Miscellaneous Application No. 48/2020 whereby the said application preferred by the appellant for condonation of delay of 5 years and 95 days in filing the appeal against the judgment and decree dtd. 19/1/2015 passed in Special Civil Suit No. 105/2010 by the learned Civil Judge, Kalyan, came to be rejected.

(3.) The Respondent Nos. 1 and 2 instituted the suit for specific performance of the contract for sale of the flat bearing No. 102, admeasuring 625 sq. feet + 80 sq. feet, 1st floor, B-wing - Prafulla Paradise, Survey No. 61/1, behind Gagangiri, Kalyan (the suit flat), entered into between the appellant and Respondent nos. 1 and 2 on 11/12/2009.