Vidya Bhushan Gupta, J. - (1.) THIS order shall dispose of application under Section 5 of Limitation Act, 1963 (for short as "Act") read with Section 151 CPC for condonation of delay of 54 days in filing the present appeal.
(2.) APPELLANT has filed the present appeal under Section 37 of the Arbitration and Conciliation Act against the judgment dated 5th March, 2008 passed by Addl. District Judge, Delhi. Along with it, an application for condonation of delay has been filed. In application, it is stated that delay is unintentional and bonafide and there is sufficient cause for condoning the delay. Impugned judgment was passed on 5th March, 2008. Counsel for appellant in trial court sent, the certified copy of judgment on 27th March, 2008. The judgment was being examined by the Department for challenging or otherwise. However, restructuring of PWD commenced on 3rd May, 2007, due to which Divisions/E.Es were restructured and posted respectively. Jurisdiction of PWD -13 was partly transferred to CBMD, M3 -21 and part of records were sent by E.E., PWD -13. This resulted in dislocation and disfunction in whole PWD.
(3.) THEREAFTER , file was moved for engagement of counsel who was engaged in June, 2008. Complete records were not handed over and discussion could not take place.;