CHAIRMAN, AMRITSAR IMPROVEMENT TRUST Vs. SURJIT SINGH

JUDGEMENT

(1.) Through these two applications, prayer has been made for condonation of delay of 62 days in refiling and 71 days in filing the appeal.

(2.) The delay in filing the appeal is that the trial court record was not available with it on account, of frequent transfers of its executive officers. On this account record was freshly procured. Therefore, the delay is not intentional and deliberate.

(3.) For late refiling, it has been pleaded that the same occurred on account of misplacement of brief by its counsel.