Bombay High Court
National Insurance Co. Ltd. vs Smt. Narmadabai Prahlad Mote And Anr. on 26 August, 1999
Equivalent citations: 2(2000)ACC279
Bench: B.N. Srikrishna, D.D. Sinha
ORDER
1. This is an application for condonation of delay of 72 days in presenting appeal. We have perused the application and objections thereto and heard the Counsel on both the sides. The only reason given is that the delay occasioned because decision had to be taken by the Regional Office at Pune. In our view, shuffling of papers from one office to another is no ground for extending the period of limitation or condonation of delay. We are not satisfied that there is any adequate or justifiable cause for the delay. The civil application is rejected.