REGIONAL PASSPORT OFFICER, JAIPUR Vs. MANPREET SINGH

JUDGEMENT

(1.) This civil second appeal, which is time barred by 913 days, is accompanied with an application under Sec. 5 of the Limitation Act.

(2.) It is stated in the application that delay occurred on account of three successive spells of pandemic Covid-19 and the Hon'ble Apex Court of India has, in Miscellaneous Application No.665/2021 in SMW(C) No.3/2020, provided for exclusion of the period consumed in the pandemic situation for the purpose of computation of the period of limitation for filing of the proceedings.

(3.) Reiterating the averments made in the application, learned counsel for the appellants submits that the delay occurred in filing the appeal on account of Covid-19 situation. She, therefore, prays for condonation of delay.