L.N. Mittal, J. - (1.) C.M. No. 2332 -C of 2011. Heard.
(2.) THIS is application for condonation of delay of 184 days in re -filing the appeal. It is alleged in the application that inadvertently, the case, after being returned by the Registry with some objections, was wrongly placed ini decided cases by the counsel and was traced when the Appellants contacted the counsel. Learned Counsel for the applicant -Appellants reiterated the aforesaid ground for condonation of delay. I have carefully considered the same. No ground for condonation of aforesaid long delay of 184 days in re -filing the appeal is made out. This excuse is being advanced in almost every other case for seeking condonation of long delay in re -filing the appeal. Such standard excuse cannot be accepted for condoning the long delay of more than six months. Accordingly, I find no merit in the instant application, which is accordingly dismissed. C. M. No. 2333 -C of 2011:
(3.) ALLOWED as prayed for. C. M. No. 2334 -C of 2011:;