LAWS(CHH)-2019-5-105

DINESH KUMAR DUBEY Vs. DHAN SAY

Decided On May 15, 2019
DINESH KUMAR DUBEY Appellant
V/S
Dhan Say Respondents

JUDGEMENT

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

(2.) This is an application for condonation of delay of 71 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.