LAWS(CHH)-2019-6-167

PHULO Vs. RAMESH SINGH

Decided On June 21, 2019
Phulo Appellant
V/S
RAMESH SINGH Respondents

JUDGEMENT

(1.) Heard on I.A. No.1

(2.) This is an application for condonation of delay of 172 days in filing the MAC.

(3.) For the reasons mentioned in the application which is duly supported by affidavit, the same is allowed and delay in filing the MAC is condoned.