AI Structured Summary
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Judgment
Sl.
No.","Period from and up
to",Particulars,"No. of
days
1.,"23.05.2015 â€
08.06.2015","Petitioner received the order on 23.05.2015 and send the order to the advocate’s office who received
08.06.2015.",16
2.,"08.06.2015 â€
22.06.2015",The Advocate was out of station to attend the case of another client.,15
3.,"23.06.2015 â€
27.06.2015","The Advocate after getting the order requested the papers from the dealer for the preparation of the draft that was
received by the Advocate on 27.06.2015.",05
4.,"28.06.2015 â€
30.06.2015",The Advocate after making the draft sent to petitioner for approval.,03
5.,"01.07.2015 â€
16.07.2015",Your petitioner could not go through the draft due to the some natural calamity it is receive on 16.07.2015.,16
6.,"17.07.2015 â€
25.07.2015",Your petitioner send the draft with remarks to Advocate for the preparation of final papers.,09
7.,"26.07.2015 -
29.07.2015",The Advocate made ready the final petition and send to the petitioner for signature.,04
8.,30.07.2015 -,The Assessee received the final papers for signature on 07.08.2015.,09
9.,"07.08.2015
08.08.2015-
14.08.2015",The authorized signatory after signature sent for filing the petition.,07
,,TOTAL,84
,LESS:,Statutory limitation period,60
,,Actual delay liable to be condoned,24