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Judgment
Ashok Menon, Chairperson
The matter is taken up for hearing by way of Praecipe filed by Appellant for seeking urgent relief.
The application at Diary No. 424/2022 is for condonation of delay for bringing on record the legal representatives of the deceased intervener.
The intervener had filed M.A. No. 803/2009 for intervention. There is a delay of 44 days pointed out by the office in filing this application for bringing on record the legal representatives of the deceased intervener. According to the applicant, a delay is only 9 days but the office calculated a delay of 44 days.
The first Respondent has been served but none appears. The rest of the Respondent are not been served and the learned counsel appearing for the Applicant submits that the notice to them may be dispensed with since they are not the necessary party and would be concerned with the intervention application filed by the Appellant and the rest of the Appellants. Notice to Respondent No. 2 to 5 is sought to be dispensed with.
The reason stated for the delay in filing this application has been examined. I find that the reasons are acceptable mainly because there was an intervening covid period and moreover, the mother of the Applicant was also affected by covid. Taking these facts into consideration, I find that the delay can be condoned. Hence, the delay is condoned and the notice to Respondent No. 2 to 5 is dispensed with, and the application shall be taken on file. Post the application for impleadment to bring on record the legal representatives.
Post on 23.01.2023 for hearing