Harbans Kaur vs Punjab State Electricity Board

Sat Pal, J.

This petition has been directed against the order dated 17th November, 1997 passed by the learned District Judge, Amritsar. By this order, the learned District Judge has condoned the delay of four months and one day in filing the appeal by the Punjab State Electricity Board before the learned District Judge, Amritsar.

After hearing the learned counsel for the petitioner and having perused the impugned order, I do not find any illegality or infirmity in the well reasoned order passed by the learned District Judge. From the impugned order, I find that the delay in filing the appeal was occasioned due to the lapse on the part of the counsel''s clerk and the learned counsel himself appeared as a witness to prove the averment made in the application. The view I have taken finds full support from the judgment of the Supreme Court in The State of Haryana v. Chander Mani, 1996(2) RRR 82.

For the reasons recorded, the petition is dismissed.