GAUOR KUMAR DAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This Interlocutory Application has been filed for condoning the delay of 115 days, which has occurred in preferring this appeal.

(2.) Heard learned counsel appearing for the parties.

(3.) Having regard to the facts and circumstances as mentioned in the application and also considering the facts that no counter affidavit has been filed opposing the interlocutory application by the respondents, we are of the opinion that the appellant was prevented by sufficient cause from preferring the appeal within the period of limitation.