S.GUNSSEKARAN Vs. JAYALAKSHMI TRADING COMPANY

JUDGEMENT

(1.) This Civil Revision Petition is directed against the orders dtd. 10/9/2024 in I.A. No.73 of 2024 in I.A. No.479 of 2018 in C.O.S.No.17 of 2018, on the file of Special Court for Trial and Disposal of Commercial Disputes, Vijayawada, by which the trial court has rejected the application filed under Sec. 5 of Limitation Act to condone the delay of 278 days in filing the application to restore the petition in I.A. No.479 of 2018.

(2.) Heard Sri V.Ch.Naidu, learned counsel for the revision petitioner and none appeared for the respondent.

(3.) The brief facts of the case, in a nutshell, are as follows: