LAWS(APH)-2003-7-114

GANDEAY SHRAVAN KUMAR Vs. D SRINIVASULU

Decided On July 29, 2003
GANDEAY SHRAVAN KUMAR Appellant
V/S
D.SRINIVASULU (DIED) PER LRS. Respondents

JUDGEMENT

(1.) This is an application to ondone the delay of 1297 days in representing the C.M.A.

(2.) The learned Counsel for petitioner gave his affidavit in support of this application, explaining the reasons for the delay.

(3.) When the petition came up for orders, 1 entertained a doubt as to the maintainability of the petition for condonation of delay of more than thirty days in view of amendment to Section 148 CPC, which reads as follows: "Where any period is fixed or granted by the Court for the doing of any act prescribed or allowed by this Code, the Court may, in its discretion from time to time enlarge such period not exceeding thirty days in total even though the period originally fixed or granted may have expired."