- (1.) THROUGH this application, delay of 212 days in filing of the appeal has been sought to be condoned on account of procedural delay.
(2.) HOWEVER , we are not satisfied that the reason shown, as the appellant, a Public Sector Undertaking which has sufficient infrastructure, could have taken steps for filing this appeal in time. The appellant -organization does not seems to be serious in prosecuting this litigation and, therefore, did not choose to file an appeal in time against the impugned judgment and order. Thus there does not appear to be sufficient reason to condone the delay which occurred due to the laches on the part of the appellants.
(3.) IN spite of delay in filing the appeal, we permitted the counsel for the appellants to address us on the merit of the appeal so as to determine as to whether the dismissal of the appeal on the ground of delay can cause grave injustice or prejudice to the appellant -company.;