ADARSH VIDHYA MANDIR SCHOOL Vs. NARESH

JUDGEMENT

(1.) The present civil miscellaneous appeal is listed in Defects category today. As per office report, the appeal is time barred by 678 days and the appellant has preferred an application under Sec. 5 of the Limitation Act for condonation of delay.

(2.) Learned counsel for the appellant submits that the delay in filing the appeal is not intentional. It is further submitted that after receiving the certified copy of the judgment dtd. 22/2/2017, the same was sent to legal department of the school and the appellant was instructed to file an appeal against the said judgment. Thereafter, the appellant took steps and filed the present appeal. Thus, it is prayed that the delay in filing the present appeal may be condoned.

(3.) Learned counsel for the respondent opposed the prayer made by the learned counsel for the appellant.