- (1.) C.A.N. 11240 of 2015 is an application seeking condonation of 280 days' delay in presentation of F.M.A.T. 651 of 2015, being an appeal under section 173 of the Motor Vehicles Act, 1988. By an order dated April 28, 2016, a coordinate Bench had granted liberty to the respondents in the appeal to file affidavits-in-opposition to the application for condonation of delay. No affidavits have been filed, meaning thereby that the respondents are deemed to have admitted the case set up in such application, for condoning the delay in presentation of the appeal. Even otherwise, we are satisfied that the appellant was prevented by sufficient cause from presenting the appeal earlier. Accordingly, the delay is condoned. C.A.N. 11240 of 2015 is allowed.
(2.) Register the appeal, if it is otherwise in form.Re: C.A.N. 11241 of 2015
(3.) C.A.N 11241 of 2015 is an application for stay. While hearing the application, we have looked into the merits of the appeal in the presence of the parties, with their consent. We propose to dispose of the appeal itself by this order. In view thereof, the application for stay stands disposed of without any order.Re: F.M.A.T. 651 of 2015;