CHOLAMANDALAM MS GENERAL INSURANCE CO LTD Vs. GOVINDRAM

JUDGEMENT

(1.) IA No. 23868 of 2018

(2.) There is a delay of 214 days in filing the present Revision Petition.

(3.) Cause shown in the Application is sufficient. As the ground taken is that the file was misplaced in the Office of the local Counsel, the delay is condoned and the Petition is treated as having been filed within limitation.