143. Delay to be excused only on regular application.
- When no action is taken by the party or Advocate within the time prescribed in these rules and within the time which the Registrar could have granted, without a Regular Application under the rules, no further request for excuse of the delay or extension of time for taking the necessary action shall be entertained except on a regular stamped Application [or application with e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] filed in that behalf. Such Application shall be supported by an affidavit, explaining the reasons for the delay.
