AMAR SINGH Vs. VIDHYANAND

JUDGEMENT

(1.) Heard I.A.No.5400/2021, an application under Sec. 5 of the Limitation Act for condonation of delay in filing application under Order 22 Rule 3, 9 and 11 of the C.P.C. for substitution of LR's of appellant- Amar Singh.

(2.) The application is duly supported by an affidavit.

(3.) Learned counsel for the appellant submitted that because of COVID-19 Pandemic, the application could not be filed and in the light of guidelines of Apex Court, delay may be condoned.