SUBHASH CHANDRA Vs. MANAGING DIRECTOR GRAMIN VIDYUT SAHAKARI SAMITI LIMITED PANCDHANA DIST. KHANDWA (MADHYA PRADESH)

JUDGEMENT

(1.) This is an application for condonation of delay.

(2.) As per office report, there is a delay of 606 days in filing the appeal. The reason assigned is that after the order was passed by the learned Single Judge, the appellant was under the impression that respondent would comply with the order. However, after a long lapse of time also, nothing happened. Hence, the instant appeal was filed thereafter. The same is disputed by the respondent.

(3.) On hearing learned counsels, we are of the view that the reason assigned by the appellant for the delay in filing the appeal constitutes a sufficient cause. Hence, I.A. No.9384 of 2020 is allowed. The delay in filing the appeal is condoned.