SARAF ASSOCIATED Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) -HEARD on the application for condonation of delay as well as on merits.

(2.) THERE is delay of 108 days in filing this First Appeal. The delay is sought to be condoned on the following grounds mentioned in the application for condonation of delay:

(3.) THE impugned order was undisputedly delivered on 14. 12. 2007 and a certified copy of the impugned order was also delivered to the appellant on 22. 1. 2008. It is not the delay of few days or few weeks but of several months. We are not satisfied with the grounds for condonation of delay and the application for condonation of delay is liable to be dismissed and it is dismissed accordingly.