DAKSHIN HARYANA BIJLI VITRAN NIGAM LIMITED Vs. M/S. DABRIWALA STEELS AND ENGINEERING COMPANY LIMITED AND OTHERS

JUDGEMENT

(1.) C.M.A. No. 165 of 2009

(2.) PRAYER in this application is for condonation of delay of 122 days in refilling of the appeal. The reason assigned for delay in refilling of the appeal is that the clerk of the counsel received the appeal from the registry branch where certain objections were raised and inadvertently, the same was misplaced in the office of the counsel as there was whitewash work in progress. With due efforts, the file was traced and the same was refiled after removing the objections, which resulted in delay of 122 days in refiling of the appeal. The application is supported by an affidavit.For the reasons mentioned in the application, the same is allowed. Delay in refiling the appeal stands condoned.

(3.) PRAYER in this application is for condonation of delay of 24 days in filing the appeal.