MANZIL ARORA Vs. ROHANI PRASAD

JUDGEMENT

(1.) SHRI Dinesh R.K.Tiwari, learned counsel for the appellants is heard on I.A. No. 01/2009, an application for condonation of the delay in filing the appeal.

(2.) ON due consideration, we are satisfied that the appellants have succeeded in showing sufficient cause for the delay in filing the appeal.

(3.) SHRI Dinesh R.K. Tiwari, learned counsel for the appellants is heard on admission.