- (1.) C. M. No. 11990-C of 2011: Allowed as prayed for. C. M. No. 11991-C of 2011: For reasons mentioned in the application, which is accompanied by affidavit, delay of 70 days in re-filing the appeal is condoned. C. M. No. 11992-C of 2011:
(2.) This is application by appellant Municipal Corporation, Faridabad (MCF) for condonation of delay of 1008 days in filing the Regular Second Appeal.
(3.) It is alleged in the application that copy of judgment dated 28.03.2008 of the lower appellate court was delivered on 22.04.2008 and it was put up before the higher authority to take decision regarding filing of Regular Second Appeal. After taking permission for filing of Regular Second Appeal, the instant appeal has been filed. In this process, there has been delay of 1008 days in filing the appeal, which is bona fide.;