SHIV KUMAR Vs. DARSHAN KUMAR

JUDGEMENT

(1.) Delay of 166 days in filing these appeals is condoned as we find that the statements made in the application for condonation of delay constitute sufficient cause for condoning the delay in filing the same.

(2.) Leave granted.

(3.) These appeals are directed against a judgment and order dated 8th of January, 2007 passed by the High Court of Delhi at New Delhi in Civil Misc. Nos. 142-143 of 2007 which arose out of Civil Misc. Main No. 429 of 2005, whereby the High Court had rejected the application for restoration filed by the landlord/appellant and thereby denying to restore the Civil Misc. Main No. 429 of 2005.