- (1.) This petition is directed against the Division Bench judgment of the High Court of Karnataka at Bangalore dated 15.09.2010 passed in M.F.A. No. 7863 of 2004 (MV).
(2.) While hearing the S.L.P. on 06.01.2012 notice was ordered on the application for condonation of delay as well as on the main special leave petition and Dasti service was also permitted. After the service of notice, it was reported that the Respondents did not enter appearance. As there was no representation on behalf of the Respondents, the record of Courts below was called for. There was delay of 323 days in filing this petition. As the Respondents have not bothered to contest this petition, we heard learned Counsel for the Appellant both on application for condonation of delay as well as on merits. As we are satisfied with the reasons adduced in the application filed in support of the condonation of delay petition, the delay stands condoned.
(3.) Leave granted.;