HAOBIJAM GITAJEN MEITEI Vs. RAJESH AGRAWAL

JUDGEMENT

(1.) The applicant/appellant has filed the present application under Sec. 5 of the Limitation Act for condoning delay of 37 days in filing the accompanying Writ Appeal against the order dtd. 9/11/2022 passed by the Learned Single Judge in Cont.Cas(C) No.54 of 2022.

(2.) The Respondent No.1 filed detailed reply to the application for condonation of delay. It is stated that the delay of 37 days in preferring the Writ Appeal has not been properly explained by the applicant/appellant.

(3.) Mr. S. Rupachandra, learned senior counsel for the applicant submits that there is no inordinate delay. The delay as pointed out by the respondents has been properly explained in the application. There is some confusion due to typographical mistake.