SABAJI S GOVEKAR Vs. RAIMUNDO FERNANDES

JUDGEMENT

(1.) THE Applicant herein is seeking condonation of delay in filing the appeal. As per the Applicant delay to be condoned is 733 days. As per Respondent No.2 it is 743 days. As per the Office of this Court the delay is of 655 days.

(2.) I proceed on the assumption that the delay has been correctly computed by the Office as 655 days.

(3.) TO appreciate the controversy involved, Records and Proceedings were called for and the said records show that on 16-1-2001 two separate Vakalatnamas were filed in the evening session at about 4 p.m. First, given by the Applicant and accepted by Advocate Ms. Jalpa Fatarpekar and one presumably Advocate P. Manerikar, both colleagues of Advocate Shri U.R. Timble. The second given by Respondent No.2 and accepted by Shri U.R. Timble and a few others including the said Ms. Jalpa Fatarpekar.