JITEN SAHOO Vs. PRAVASIN BARIK

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) I.A. No.211 of 2019 has been filed for condonation of delay. There is a delay of 615 days in filing the RPFAM as pointed out by SR.

(3.) The Petitioner explaining the delay at Paragraph-2 of the petition has stated that the Petitioner was undergoing financial hardship and his health condition was not good for which he was not in a position to file the RPFAM within the stipulated period.