Report No. 3
5. Extension of period in certain cases.-
Any appeal or application other than an application under any of the proviiions of Order XXI of the Code of Civil Procedure (V of 1908) may be admitted after the prescribed period, when the appellant or applicant satisfies the court that he had sufficient cause for not preferring the appeal or making the application within such period.
Explanation.-The fact that the appellant or applicant was misled by any order, practice or judgment of the High Court in ascertaining the prescribed period may be sufficient cause within the meaning of this section.