STATE OF MEGHALAYA Vs. JOLIAN MARAK

JUDGEMENT

(1.) This is an application for condonation for the delay of 292 days in preferring the appeal against the Judgment and Order dtd. 24/5/2023, passed in Commercial Money Suit No. 1 of 2016.

(2.) The reasons given for the delay are that the concerned Department on receiving a copy of the order had forwarded the same to the higher ups on 4/7/2023, and that the process had consumed much time as given in Paragraphs 5 to 10 of the application, wherein it is seen that the delay was caused mostly due to intra-Departmental activities and also movement of the file.

(3.) Mr. S. Sen, learned GA for the applicants/appellants submits that the delay was due to bona fide reasons as given in the said application.