R.K. SANATOMBI DEVI Vs. GOURACHANDRA MAHAPRABHU DEBTA

JUDGEMENT

(1.) Heard Shri L. Somorendro Roy, learned counsel appearing for the petitioner.

(2.) The instant CRP is directed against the order dated 27-01- 2020 by which an application for condonation of delay was rejected by the District Judge, Imphal East.

(3.) According to the petitioner, the judgment and order in O.S. No. 20 of 2015/73 of 2015 was to be pronounced on 18-05-2019 but on that day, the same was not pronounced as the counsel of the petitioner was present in the court. The judgment and order dated 18-05-2019 may have, in fact, been pronounced subsequently which the petitioner was not aware of and even the judgment and order alleged to have been pronounced on 18-05-2019 was not uploaded in the net and only on 17-06-2019, the counsel of the petitioner was informed by the court that the judgment and order had already been pronounced.