REKHA DEVI Vs. RANJEET SAH

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Tiwary, learned counsel for the appellant and Mr. Subodh Prasad, learned counsel for the respondent.

(2.) This interlocutory application is filed for condonation of delay of 12 years 8 months and 4 days.

(3.) In normal circumstances taking note of the nature of dispute engaging this Court in the present appeal we would have been persuaded to consider the prayer made for condonation of delay but having heard learned counsel for the parties and taking note of the statements made by Mr. Prasad objecting to the prayer made for condonation on grounds that a serious attempt has been made by the appellant to mislead this Court, the submissions advanced, do not persuade us to grant indulgence.