GRITI ARENGH Vs. SHILLONG MUSLIM UNION

JUDGEMENT

(1.) Heard Mr. S. Deb, learned counsel appearing for the petitioner and also Mr. N. Khera, learned counsel appearing for the respondent.

(2.) By this application the applicant has sought for condonation of delay of 84 days in preferring the civil revision application against the impugned order dtd. 13/2/2025 passed by the learned Assistant District Judge, Shillong, in Misc.Case No.80 (H) of 2023 arising out of TS (Eviction) No.7 (H) of 2017.

(3.) The reason for the delay is stated to be due to the financial constraint of the applicant and also that the certified copy of the impugned order was supplied to the applicant after a long delay.