BRAHMADEO BISWAS Vs. SUMITRA SINGH

JUDGEMENT

(1.) This interlocutory application has been filed seeking condonation of delay of 555 days in filing the petitioner for restoration being C.M.P. No. 776 of 2019 which was dismissed on 26/8/2022 due to non-compliance of order dtd. 5/8/2022.

(2.) Learned counsel for the petitioner has submitted that the petitioner is aged about 75 years and he could not make pairvi during the stipulated time and ultimately the case has been filed before this Court through her constituted power of attorney on 21/3/2024.

(3.) Learned counsel submits that the original power of attorney has been deposited before this Court.