ZAFAR ALI Vs. SHAMIM AKHATAR

JUDGEMENT

(1.) This is an application for condonation of delay of 304 days in filing Second Appeal.

(2.) In the application for condonation of delay, notice thereof is issued at first hearing routinely. This is not done unmindfully, but is done mostly due to a feeling of compassion towards the litigant. Compassion is inevitably an essential ingredient of process of Administration of Justice.

(3.) It, however, lateron reveals in many cases that appeal itself is found to have no merit, and the respondent is vexed, though it was avoidable.