Rakesh Tewari, J. - (1.) It appears from the report of the Registrar (Admistration) dated 12th August, 2016 that the learned Counsel for the appellant was directed to furnish certified copy of the impugned judgment within two weeks from the date of passing of the order.
(2.) Case has been listed today after ten months from the date of the office report of the Registrar (Administration) 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 6542 of 2016.;