DIPAK KUMAR SEN, J. - (1.) The present application for condonation of delay is by the State Bank of India which wants to prefer an appeal against an order dated the 25th June, 1986. A signed copy of the minutes of the said order was made available to the State Bank of India on an unspecified date. It appears that the said order was considered in various Departments and levels of the State Bank of India and ultimately, the State Bank of India instructed its Advocate on record to file an appeal towards the end of January, 1987. It is stated that Counsel was briefed for drawing up of the memorandum of appeal and an application, towards the beginning of February, 1987. Drafts were prepared and it took sometime to engross the same and make them ready. An application for condonation of the delay in filing the appeal which was affirmed on the 10th June, 1987 was presented in this Court sometime on the 11th June, 1987. Directions were given to the respondents to file their affidavit in opposition who have not done so. In this application it is prayed that the delay in putting in requisition for the certified copy of the order dated 25th June, 1986, making of this application for condonation of delay and filing of the proposed appeal should be condoned.
(2.) It is to be noted that when this application was moved neither the Memorandum of Appeal nor the application for admission of the appeal was ready or presented in Court, though it has been stated in the petition that the memorandum of appeal and the application have been prepared, engrossed and made ready.
(3.) During the pendency of the application the memorandum of appeal and the regular application for admission of the appeal has been presented before us and the same have been affirmed on the 7th August, 1987.;