CLASSIC ROVERS Vs. COMMR. OF C. EX.

JUDGEMENT

(1.) THE applicant filed this application for condonation of delay in filing appeal of 355 days.

(2.) Ld. Advocate submits that the Applicant received the Order on 22 -2 -006 and handed over the appeal papers to their Counsel for drafting the appeal. He further submits that the ld. Counsel filed an affidavit in support of his contention. He also submits that the delay was occurred due to misplacement of records in the Advocate's office.

(3.) AFTER hearing both the sides and on perusal of the records, I find force in the submissions of the ld. DR. It is seen that the Affidavit of the ld. Advocate indicates mere general submissions that the file had been mis -placed. I find that the application of the Applicant and the Affidavit of the ld. Advocate are not containing any corroborative evidence in support of their contention. So, I do not find any reason for condoning the delay in filing the appeal. Accordingly, the COD application is dismissed and also the appeal along with stay applications are also dismissed.