SANTI RANJAN CHATTERJEE Vs. ANUJ KUMAR RAY

JUDGEMENT

(1.) There is delay of 557 days' in filing this first appeal. The impugned judgment pertains to 27.02.2009.

(2.) We have heard the learned counsel for the appellant/applicant. He submits that he has submitted two applications, one for restoration of appeal which was dismissed in default on 08.12.2011 and other for condonation of delay in filing this first appeal.

(3.) The appellant/applicant has explained the reasons for the delay in para No.3 of his application, which is reproduced below.