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Madras High Court: Expressing that, Power of discretion is to be exercised to mitigate the injustice if any occurred to the litigants,
Supreme Court: In a case where the Andhra Pradesh High Court had condoned a delay of 1011 days even though no sufficient
Saket Courts, New Delhi: Anuj Agrawal, Additional Sessions Judge-05, while addressing the present matter, expressed that, A litigant who takes liberty with
National Consumer Disputes Redressal Commission (NCDRC): Expressing its opinion of ‘Condonation of Delay’, Coram of C. Viswanath (Presiding Member) and Justice Ram
Supreme Court of India: The Bench of M.R. Shah and Aniruddha Bose, JJ., observed that, “Appellate Tribunal has jurisdiction or power to
“Undoubtedly, a limited right of appeal is given under section 37 of the Arbitration Act, 1996. But it is not the province or duty of this Court to further limit such right by excluding appeals which are in fact provided for, given the language of the provision.”
Kerala High Court: A. Hariprasad J., while hearing a revision petition, set aside the order passed by the Rent Control Appellate Authority,
National Consumer Disputes Redressal Commission (NCDRC): The Bench of Dinesh Singh (Presiding Member) observed that: “Consumer has the right to know, before
“The State of Madhya Pradesh continues to do the same thing again and again and the conduct seems to be incorrigible!”
“The Supreme Court of India cannot be a place for the Governments to walk in when they choose ignoring the period of limitation prescribed.”
Supreme Court: In an application filed by State of Odisha, seeking condonation of delay of 587 days, the 3-judge bench of SK
Supreme Court: In a case where, for the enormous delay of 1697 days in filing, the Government said that there was a
It has been observed that due to applicability of additional fee on late filing, which in case of inordinate delay could actually
Appellate Tribunal (FEMA): Justice G.C. Mishra (Acting Chairman) allowed the application for the condonation of delay in respect to the substitution of
Chhattisgarh High Court: The Division Bench comprising of Prashant Kumar Mishra and Gautam Chourdiya, JJ., dismissed an application for “condonation of delay
Bombay High Court: A Division Bench of Akil Kureshi and S.J. Kathawalla, JJ. addressed the petition filed by NDTV challenging orders passed
Madhya Pradesh High Court: Nandita Dubey, J., allowed the petitioner to file a fresh application for bringing in legal representatives along with
Patna High Court: Ahsanuddin Amanullah, J. disposed of the revision petition saying that the Court did not find any ground to condone
Bombay High Court: Prithviraj K. Chavan, J. allowed an application whereby the State of Goa sought condonation of 156 days’ delay in filing
Armed Forces Tribunal (AFT): Justice S.V.S. Rathore (Member) and Air Marshal BBP Sinha (Member) dismissed an application by the applicant under Section