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Sikkim HC: Accused Unable to Engage Counsel Within Requisite Time, Delay of 388 Days Condoned - (28 Jun 2024)

LIMITATION

Sik. HC while condoning delay of 388 days in a matter where accused failed to engage a counsel within time, has observed that delays in preferring appeals are required to be condoned in interest of justice where no gross negligence or deliberate inaction is imputable to party seeking condonation.

Tags : SIKKIM HIGH COURT   CONDONATION OF DELAY   GROSS NEGLIGENCE   DELIBERATE INACTION  

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