MUKESH Vs. NARAYAN LAL

JUDGEMENT

(1.) Heard learned counsel for the applicant for restoration of S.B. Civil First Appeal No. 467/2017 which was dismissed in pursuant of per-emptory order passed by this Court on 5/4/2021 for not filing PF and notices for respondent Nos. 1,2,4 and 7.

(2.) In the light of Judgment of Hon'ble Apex Court in Miscellaneous Application No. 665 of 2021 In SMW(C) No. 3 of 2020 IN RE: COGNIZANCE FOR EXTENSION OF LIMITATION, this application is within time. Hence there is no need to condone the delay.

(3.) Learned counsel for the applicant submits that on account of difficulties arising out of Covid pandemic, PF and notices could not be filed within time. Now, he will file PF and notices within a period of two weeks.