DELHI DEVELOPMENT AUTHORITY Vs. D P OHRI

JUDGEMENT

(1.) This appeal has been filed against the order of the District Forum dated 1st June, 89. The appellant has also filed an application for condonation of delay in filing the appeal. It is stated in the application that the present judgement alongwith the file was entrusted to Sh. S. P. Kaira, Advocate but he did not file the appeal and retained the file. His name was removed from the panel and he was required to send back the files of DDA cases pending with him. When the files were received it was discovered that the file of the present case had remained with him and he did not file the appeal.

(2.) In the circumstances it is prayed that the delay in filing the appeal be condoned.

(3.) In the application it has not been mentioned by the appellant as to when the impugned judgement for filing the appeal was sent to Shri Kaira nor it has been mentioned when the papers were received back from him. No affidavit of Sh. Kaira has also been filed. It is also not clear on what date Mr. Kaira was removed from the panel of DDA.