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Judgment
11 paragraphs · 254 wordsPavan Kumar Dwivedi, J
Heard on I.A. No.12017 of 2025, which is an application for condonation of delay in filing the present restoration application.
There is a delay of 212 days in filing the present application.
The applicant submits in the application that the application was to be filed within the prescribed time limit, but due to the applicant's lack of knowledge of the law and insufficient funds, the case could not be presented on time.
For the reasons mentioned in the application, I.A. No.12017 of 2025 is allowed and the delay in filing the present application is condoned.
Also heard on the merits of the main application filed under Order XLI Rule 19 read with Section 151 of the CPC.
The present MCC has been filed by the applicant for restoration of M.A. No.9523/2024, which was dismissed by the Registry of this Court vide order dated 18.06.2025 for non-compliance of the common conditional order dated 02.04.2025.
Learned counsel for the applicant stated in his application for restoration of M.A. No.9523/2024 that the court fees could not be deposited in time because the counsel failed to note the same in his diary and this was not communicated to the applicant.
Considering that the mistake was on the part of the counsel, the present MCC is allowed and M.A. No.9523/2024 is restored to its original number.
Let a copy of this order be kept in the record of M.A. No.9523/2024 also.
Certified copy as per rules.