MUNICIPAL COUNCIL, PAITHAN, TQ PAITHAN, DIST AURANGABAD Vs. SOLID WASTE MANAGEMENT INSTITUTE OF MAHARASHTRA

JUDGEMENT

(1.) This Second Appeal is directed against the order dated 30.07.2018 passed in Civil M.A. No. 64/2018. By the impugned order, the first Appellate Court decline to condone the delay of 106 days in filing the appeal and rejected the application. Being aggrieved, the appellant has preferred this Second Appeal.

(2.) While admitting the appeal, the following substantial questions of law are framed:

(3.) Learned counsel representing the appellant assailed the reasons and findings recorded by the first appellate court with contention that the order passed is perverse and not sustainable in law. By referring the cause assigned for condoning the delay, the learned counsel submits that the first appellate court has totally ignored the reasons assigned for condoning the delay. It is contended that the reasons assigned in rejecting the application are totally perverse and not sustainable in law. So also the first appellate Court ignored the settle principles of law to be borne in mind while dealing with condonation of delay.