NAND KISHORE PRASAD YADAV Vs. SHIV CHANDRA SAHNI

JUDGEMENT

(1.) HEARD the learned counsel for the appellant in respect of I.A. No. 1691 of 2009 in connection with M.A. No. 149 of 2008.

(2.) THROUGH the aforesaid Interlocutory Application the appellant has prayed for extension of time granted by order dated 19.2.2009 for depositing the statutory amount. The submissions advanced by the learned counsel for the appellant is that the date of marriage of the daughter has been fixed for 20.4.2009 and in the present situation he will not be in a position to comply with the peremptory order dated 19.2.2009 for deposit of the statutory amount which goes with the filing of an appeal in terms of Section 173 of the Motor Vehicles Act.

(3.) PEREMPTORY time granted by this Court vide order dated 19.2.2009 expired on 19.3.2009. However, the petition for extension of time was filed on that very day.