SANTOSHI NIRMALKAR Vs. RUP SINGH

JUDGEMENT

(1.) Heard on I.A. No. 1, application for condonation of delay in filing the appeal as the same has been preferred with a delay of 203 days. For the reasons mentioned in the above application, I am of the opinion that the appellants have been able to explain the delay in filing the appeal satisfactorily. Accordingly, the application (I.A. No. 1) is allowed and delay in filing the appeal is hereby condoned.

(2.) Heard on admission.

(3.) The appeal is admitted for hearing on the following substantial question of law: