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Del HC: While Determining Plea for Condonation of Delay, Plausible Reasons to be Considered Over Days - (19 Dec 2024)

LIMITATION

Del HC while hearing a plea for condonation of delay alongwith an appeal u/s 37(1)(c) of A&C Act, 1996, has observed that for considering the application seeking condonation of delay it is not the number of days of delay that is important but it is the sufficiency of reasons that would be relevant.

Tags : DELHI HIGH COURT   CONDONATION OF DELAY   PLAUSIBLE REASONS  

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