SHRIMATI RADHA BAI Vs. RAGHVENDRA

JUDGEMENT

(1.) Heard on I.A.No. 4938/2023, which is an application under Sec. 5 of Limitation Act for condonation of delay in filing this application. The application is barred by 252 days. For the reasons stated in the application, same is allowed and delay in filing this application is hereby restored. Also heard on main application.

(2.) This is an application for restoration of M.A.No.3916/2022, which stood dismissed by the order of Principal Registrar dtd. 2/1/2023 for non-compliance order dtd. 9/11/2022. For the reasons assigned in the application, which is supported by an affidavit, sufficient cause is made out for restoration of M.A.No.3916/2022. Hence, the application is allowed. M.A.No.3916/2022 is restored to its original number. As per undertaking given, learned counsel for the applicants shall cure the default pointed out in M.A.No.3916/2022 within 15 days from the date of its restoration.

(3.) A copy of this order be placed in the record of M.A.No.3916/2022. This M.C.C. stands disposed of accordingly.