BHUPINDER SINGH Vs. GURPREET SINGH

JUDGEMENT

(1.) THIS application has been filed under Section 5 of the Limitation Act for condonation of delay in filing the appeal. Application is accompanied by an affidavit. In view of reasoning given in the application, it is allowed and delay of 99 days in filing the appeal is condoned. On request, appeal is taken up for hearing.

(2.) IT is apparent from the impugned order dated July 18, 2005, that application of the appellant to set aside ex parte proceedings, taken against him, was dismissed in default. This Court is of the view that no interference can be made by this Court at this stage. Dismissed. However, if so advised, appellant may move an application to recall that order by stating reasons for his absence before the Court below, as per law, on the date fixed.