GURMEET KAUR Vs. PRABHJOT SINGH

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 265 days in re -filing the appeal.

(2.) The reason assigned for the delay is that certain objections were raised by the Registry of this Court. The file was taken back by the clerk of the counsel, which was misplaced in the office of the counsel as the same was tagged inadvertently with the decided cases. On 28.01.2016, when the appellant contacted the counsel with regard to the status of this case, the file was, with a great difficulty, retraced and after the removal of the objections immediately re -filed in the Registry, which resulted in the delay of 265 days in re -filing the appeal. The application is supported by the affidavit of the clerk of the counsel.

(3.) For the reasons mentioned in the application, which is duly supported by the affidavit, the present application is allowed. The delay of 265 days in re -filing the appeal stands condoned.