Karnataka HC: Duty of Applicant Seeking Relief to Explain Delay for Every Day Elapses - (02 Feb 2022)
LIMITATION
Karnataka High Court has said that it is the duty of the applicant seeking relief under Section 5 of the Limitation Act, 1963 to explain the delay for every day that elapses beyond the period allowed by the Act. In the absence of sufficient cause, the Court of the Authority has no power to extend the time.
Tags : KARNATAKA HIGH COURT DUTY OF APPLICANT SEEKING RELIEF
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