ASHISH KUMAR GUPTA Vs. GAIND KUMAR SINGRAUL

JUDGEMENT

(1.) The respondent has refused to accept the bank draft of Rs. 10,000/-. So called punchnama has been produced which is signed by five persons. It is thus clear that the respondent is not interested in accepting the draft and contesting this case. The said papers and the bank draft are taken on the record. The case was dismissed by the State Commission on the ground that it was delayed by 54 days.

(2.) Although, it is surprising to note that the counsel for the petitioner has filed the appeal against that condonation of delay application, yet, he has failed to file the application of condonation of delay. This is a lapse on the part of the counsel for the petitioner. However, he submits that the reasons are detailed in para no. 10 of the impugned order which is hereby reproduced:-

(3.) It must be mentioned here that the petitioner has not set up good grounds in the application for condonation of delay viz. he could not contact his counsel who had gone out of station, statutory amount was to be deposited, the petitioner had to make arrangement for the same.