STAR BATTERY LIMITED Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Learned Counsel for the parties are heard on GA 1 of 2022 which is an application for condonation of delay of 1110 days in filing this appeal.

(2.) Submission of the learned Counsel for the appellant is that the appellant is entitled to exclusion of the period from 15th of March, 2020 to 28th of February, 2022 and that there was proper explanation for the delay.

(3.) Learned Counsel for the respondent has opposed the application by submitting that there is delay of 1110 days in filing the appeal and no proper explanation has been furnished.