SARITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This interlocutory application has been preferred under Sec. 5 of the Limitation Act for condoning the delay of 01 days in preferring this Civil Miscellaneous Petition.

(2.) Heard the parties.

(3.) Having regard to the averments made in the application and submissions made on behalf of the petitioner, we are of the view that the petitioner was prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 01 day in preferring the instant petition is hereby condoned.