ARORA ENTERPRISES Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is an application to condone the delay of 9 days in filing the appeal.

(2.) WHAT is stated in the affidavit of the Advocates clerk of the petitioner is that though the appeal has to be filed before 7.1.2003 and also the papers were entrusted on 6.1.2003 due to heavy work, the appeal could not be filed till 15.1.2003. The period of limitation cannot be extended depending on the work -load on the clerk -cum -typist. Hence this application is devoid of merits and is accordingly dismissed. Even otherwise there are no merits in the appeal.

(3.) THE opposite parties in C.D. No. 113/2002 on the file of District Forum, West Godavari, Eluru are the appellants.