AJAY Vs. NITIN CHOUHAN

JUDGEMENT

(1.) Heard on I.A. No.12394 of 2025, which is an application for condonation of delay in filing the present restoration application.

(2.) There is a delay of 545 days in filing the present application.

(3.) It has been stated in the application that counsel for the applicants/appellants informed the appellant about the order dtd. 1/4/2024 regarding the requisite court fees. However, the appellant could not arrange for the court fee within the stipulated time and therefore, the appeal was dismissed under peremptory order dtd. 1/7/2024.