Raj Mohan Singh, J. - (1.) Perusal of the record reveals that reply dated 04.08.2014 filed by respondent No. 3 to the application i.e. CM No. 3896 -C -2012 for condonation of delay is already available on record. In view of the aforesaid, there is no need to file fresh reply on behalf of the respondents. The reasons for delay as pointed out in the application have been attributed to the functioning of Advocate engaged by the applicant -appellant. The applicant was never informed by the Advocate namely Ashraff Hussain who had assured the applicant -appellant that necessary intimation would be given in respect of outcome of the appeal on final adjudication. On coming to know about the fate of the appeal, the present appeal came to be filed and in this way delay of 252 days in filing appeal has occurred.
(2.) A complaint dated 20.03.2012 has been moved by the applicant -appellant against the Advocate namely Ashraff Hussain before the Bar Council of Punjab and Haryana High Court, Chandigarh. The application has been contested by the respondents by filing reply.
(3.) Having considered the issue of condonation of delay, this Court finds that delay in question is solely attributable to the conduct of the lawyer for which adequate steps have been taken by the applicant -appellant by way of moving appropriate complaint before the Bar Council of Punjab and Haryana High Court, Chandigarh. Therefore, in considered opinion of this Court, delay of 252 days in filing the appeal needs to be condoned.;