Arun Palli, J. - (1.) C.M. No.7041-C1 of 2016 This is an application for condonation of delay of 1205 days in filing the accompanying appeal.
(2.) Despite notice, no reply has been filed by the respondents. An analysis of the averments set out in the application reveal that, originally, the appeal was filed on 19.2.2013, and it was barred by 04 days. It was returned by the registry with certain objections. And, was refiled on 02.06.2016, after all the objections were removed. It was rechecked by the office but was found to be barred by 1205 days. The basis of calculation, to work out the period of delay is; that the memorandum of appeal, when it was originally filed, was not accompanied with the copy of the grounds. And, thus, was not validly constituted or drawn up.
(3.) Consequently, the appeal could not be considered to have been filed on 19.2.2013, but only on 02.06.2016, when it was re-filed, appended therewith the grounds of appeal.;