Rakesh Tewari, J. - (1.) It appears from the report of the Registrar (Administration)-in-Charge dated 13th April, 2016 that the learned Counsel for the appellant was directed to furnish certified copy of the impugned judgment within two weeks from after Puja Vacation, 2016.
(2.) Case has been listed today after more than one year from the date of the office report of the Registrar (Administration)-in-Charge but till date no certified copy has been filed.
(3.) That apart, we have perused the record as well as the application for condonation of delay being CAN 3427 of 2016.;