SHYAM LAL Vs. NARAYAN

JUDGEMENT

(1.) The present appeal pertains to the year 2012. The appeal is reported to be barred by 28 days and an application under Sec. 5 of the Limitation Act has been filed for condonation of the said delay.

(2.) On 16/8/2013, notices of the application under Sec. 5 of the Limitation Act were directed to be issued but since then, despite time been granted by the Deputy Registrar (Judicial) on 22/11/2013, 28/4/2014, 9/1/2015, 6/8/2015, 9/9/2016 and by the Registrar (Admn.) on 18/10/2016, the notices were not filed. Time was again granted by Deputy Registrar (Judicial) on 1/5/2017 and further by the Court on 2/3/2017, 22/5/2017 and 5/9/2023 but till date, requisite PF and notices have not been filed. Interestingly, none appeared for the appellants on all these occasions except on 22/11/2013.

(3.) Today also, none has appeared for the appellants.