Karnataka High Court
Ashok G Wadhwa vs M/S Toyota Kirloskar Motors Ltd on 19 February, 2014
Bench: N.K.Patil, Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19th DAY OF FEBRUARY, 2014
PRESENT
THE HON'BLE MR. JUSTICE N.K.PATIL
AND
THE HON'BLE MRS.JUSTICE RATHNAKALA
MISC. CVL.NO.10322/2011
IN
M.F.A.No.10645/2010 (MV)
BETWEEN:
Ashok. G. Wadhwa,
S/o. Gobindram ... APPELLANT
(By Sri. R. Chandrashekar, Adv.)
AND:
M/s. Toyota Kirloskar Motors Ltd.,
Ramanagara Taluk.
And Another ... RESPONDENTS
(By Sri. S.V. Hegde Mulkand, Adv. for R-2;
R1 - Notice dispensed with v/o dtd:14/06/2012)
This Misc.Cvl. is filed under Section 5 of the Limitation
Act praying to condone the delay of 145 days in filing the
above appeal in the interest of justice and equity.
This Misc.Cvl. coming on for Orders this day,
N.K.Patil J., made the following:-
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ORDER
Misc.Cvl.No.10322/2011 is filed by the appellant for condonation of delay of 145 days in filing the appeal.
2. We have heard the learned Counsel for both the parties.
3. The said delay has been explained satisfactorily and sufficient cause has been made out in the affidavit filed along with the application and the same is accepted. The delay of 145 days in filing the appeal is condoned. Accordingly, Misc.Cvl.No.10322/2011 is allowed.
Sd/-
JUDGE Sd/-
JUDGE nvj