EMU LINES PVT LTD Vs. R P SINGH

JUDGEMENT

(1.) Cm No.10578-CII of 2015

(2.) For the reasons as are mentioned therein, the application is allowed subject to all just exceptions. Exemption prayed for is granted.

(3.) Challenge in the instant petition is to order dated 18.1.2015 i.e. Annexure P-7 passed by the learned Appellate Court vide which the application under Section 5 of the Limitation Act i.e. Annexure P-5 filed by the petitioner for condonation of delay in late filing of the appeal, has been dismissed resultantly, the appeal (Annexure P-4) has also been dismissed on grounds of delay. Further prayer is for setting aside order dated 14.1.2015 and for remanding the matter to the Appellate Court to decide the appeal on merits.