- (1.) (Civil Misc. Delay Condonation Application No. of 2010)
(2.) THIS is an application seeking condonation of 21 days delay in filing the Appeal. Sufficient ground has been given paragraphs 2 and 3 of the affidavit filed in support of the Delay Condonation Application to the effect that while the appeal was being prepared the deponent of the affidavit received telephonic information that his mother who was living at Katni M.P. had fallen ill. The deponent went to Katni and admitted her mother in the Hospital at Nagpur and ultimately she died on 17/9/2010. Cause shown is sufficient.
(3.) DELAY is condoned. Ref: Special Appeal Defective No. - 928 of 2010;