SURENDRA HEMBRUM Vs. SHOBHA UDAY SAW

JUDGEMENT

(1.) This Interlocutory Application has been filed for condoning the delay of 206 days in preferring the present appeal. However, vide stamp report dtd. 22/1/2021 it has been reported that the appeal actually is not time barred in view of the order dtd. 23/3/2020 and 6/5/2020 passed in suo motu Writ (Civil) No.03 of 2020 by the Hon'ble Supreme Court of India.

(2.) In that view of the matter, no order is required to be passed in this Interlocutory Application as the appeal is to be taken to have been filed within time.

(3.) I.A. No.431 of 2021 stands disposed of accordingly.