- (1.) The Court : We have perused the application which has been filed before us for condonation of delay of 509 days. From the fact it appears that the Learned Counsel appearing in this matter at the point of time met with an accident on 5th December, 2005 and he was bed-ridden for about four months. Subsequent thereto, as a result of his wife's terminal illness, the learned Counsel could not resume his work for a considerable period. In view of that matter, the petitioner had to brief a junior counsel in the matter who took steps in this matter to file this appeal. Accordingly, in our considered opinion, to do complete justice to the petitioner, for the reason of the learned Advocates the litigant should not suffer. Following such norms we allow this application for condonation of delay of 509 days. Accordingly, G.A. No. 2474 of 2007 is disposed of on the above basis.
(2.) The matter will appear on 17th December, 2008.
(3.) All parties concerned are to act on a signed copy of the minutes of this order on the usual undertakings.;