Karnataka High Court
Sri Lokesh @ Lokanath vs Achappa And on 6 February, 2013
Author: N.K. Patil
Bench: N.K. Patil
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6TH DAY OF FEBRUARY, 2013
:PRESENT:
THE HON'BLE MR. JUSTICE N.K. PATIL
AND
THE HON'BLE MR. JUSTICE V. SURI APPA RAO
MISC. CVL. NO. 7586 OF 2010
IN MFA NO. 951 OF 2010 (MV)
BETWEEN:
Sri. Lokesh @ Lokanath. APPELLANT
(BY SRI. T.C. SATHISH KUMAR, ADVOCATE)
AND :
Achappa and & another. ..RESPONDENTS
(BY SRI O. MAHESH, ADV. FOR R-2
Notice to R-1 served)
*******
THIS MISC. CVL. IS FILED UNDER SECTION 5 OF
THE LIMITATION ACT, PRAYING TO CONDONE THE DELAY
OF 18 DAYS IN FILING THE APPEAL IN THE INTEREST OF
JUSTICE AND EQUITY.
THIS MISC. CVL. COMING ON FOR HEARING ON
INTERLOCUTORY APPLICATION, THIS DAY, N.K. PATIL, J,
MADE THE FOLLOWING:
2
ORDER
The instant application is filed for condonation of delay of 18 days in filing the appeal.
2. Heard the learned counsel appearing for both the parties.
3. The delay of 18 days in filing the appeal has been satisfactorily explained in the affidavit filed along with the application, sufficient cause is shown and the same is accepted.
4. Hence, for the reasons stated in the affidavit filed along with the application, this misc. cvl. is allowed. The delay of 18 days caused in filing the appeal is condoned.
Sd/-
JUDGE Sd/-
JUDGE Rbv*