Permod Kohli, J. - (1.) THROUGH the medium of this application, delay of 688 days in re -filing the appeal, is sought to be condoned.
(2.) THE grounds for condonation of delay are indicated in paragraphs 2 and 3 of the application, which are reproduced hereunder: 2. That the appeal was filed on 26.11.2005 and the same was returned by the Registry lastly on 24.12.2007 with some objections. That the said appeal could not be refiled within the time because the brief was misplaced by the clerk of the counsel during the shifting of the office of counsel for the appellant from House No. 1327 Sector 4, Panchkula to House No. 1667, Sector 4, Panchkula and during this shifting this brief was inadvertently put among the admitted cases by the clerk and skip from the mind of the counsel and his clerk . And now when the client asked about the status the it was searched and the same was found in the store room in admitted cases. 3. In view of the allegations made in paragraph 2 of the application, I called report from the Registry. From the Report, it appears that the appeal was presented on 26.11.2005. The Registry raised the following objections: 1. Opening sheet not filed. 2. Substantial question of law be mentioned in grounds of appeal. 3. Page marking not done.
(3.) TRIAL Court judgment be filed before appellate Court judgment.;