KAKSHMI SAI CONSTRUCTIONS Vs. VEERAGANDHAM SIRISHA

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellants.

(2.) Alongwith the First Appeal, IA 1405 of 2023 has been filed by the Appellants seeking condonation of delay of 958 days.

(3.) It is stated in the Application that the impugned order is dtd. 26/5/2020. The Hon'ble Supreme Court vide order dtd. 23/9/2021 in MA NO.665 of 2021 in SMW(C) No.3 of 2020 in view of the Covid 19 Pandemic directed that in cases where limitation period had expired during the period between 15/3/2020 till 2/10/2021, all persons shall have a limitation period of 90 days from 3/10/2021. The limitation period for the present appeal expired on 2/1/2022. The present Managing Director of the Appellants Partnership Firm, namely, A. Nirmala Devi was diagnosed with cancer and was bedridden. It is prayed that the delay be condoned.