SATNAM SINGH Vs. SOBHA NATH

JUDGEMENT

(1.) The present application has been filed seeking condonation of delay of 3 years 2 months and 21 days in filing the present appeal against the impugned judgment passed by the Courts below.

(2.) The judgment sought to be assailed in the case at hand was passed by the learned Additional District Judge, Nalagarh, District Solan, HP on 9/6/2022, in Civil Appeal No.32-NL/13 of 2018. The Regular Second Appeal along with the present application seeking condonation of delay has been filed in the Registry of this Court on 18/9/2025. From a perusal of the application so filed, the sole ground mentioned for delay in filing the appeal being that the applicant was facing an acute financial hardship, as a loan taken by him had been declared to be a non-performing asset (NPA) and as a consequence whereof under the SARFAESI Act, auction proceedings have been initiated in March 2022.

(3.) In the application it has been averred that the aforesaid proceedings with respect to settlement of debts and reorganization of the asset of the applicant had been continuously engaging the applicant and that the applicant in the aforesaid facts and attending circumstances, did not have the necessary funds to engage a counsel. It is submitted that for pursuing the present appeal, help was solicited from wellwishers on the personal effort of the applicant.