GURBACHAN KAUR AND ORS. Vs. UNION OF INDIA

JUDGEMENT

(1.) CM-11017-CII-2018 Heard learned counsel for the parties.

(2.) This order will dispose of CM No.11017-CII-2018 filed by the applicants-appellants under Sec. 5 of the Limitation Act. 1963 seeking condonation of delay of about 173 days which has occurred in preferring this appeal.

(3.) Reply has been filed on behalf of the respondent-Union of India in which the only objection has been raised on the question of law, i.e., the power of High Court to condone the delay. Whereas no specific reply has been filed on merit rather a vague reply has been filed that the contents of the application for condonation of delay of 173 days in filing the appeal are wrong and, thus, are denied.