WANDONBOK MARBOH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By medium of these instant two applications, delay of 642 days and 387 days respectively in preferring two separate appeals against the order dated 09.02.2017 passed in WP(C).No. 8 of 2017 and against order dated 21.09.2017 passed in WP(C).No. 262 of 2017 is sought to be condoned.

(2.) Respondents has filed objection.

(3.) It is trite that the expression "sufficient cause" for condoning the delay has to be construed liberally so as to advance the cause of justice because seeker of the condonation will never derive any benefit in not having recourse to available remedy within the time prescribed. By condoning the delay, worst that can happen is that the appeals can be decided on the merits. Various principles have been evolved to be adhered to for condoning or not condoning the delay which includes to look into the merit of the case also.