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2013 (3) ADR 62
Delhi High Court
Hon'ble Judge(s):
V. K. Shali
, J
( A ) Employees State Insurance Act (34 of 1948) S. 82 — Delhi High Court Rules (1972), R. 5 — Limitation Act (36 of 1963), S. 5 — Refiling of appeal — Delay in — Condonation of — Delay of 456 days — As per Rule 5, appeal has to be refiled within 7 days from date of collection of brief — Reason given delay was that file and original record of case were not traceable — No ‘sufficient cause’ for condonation — Delay in refiling appeal not condoned. (Paras689)
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