ANIL GOEL Vs. S.S. PAWAR

JUDGEMENT

(1.) For the reasons given in the applications, delay of 14 days in filing and 15 days in re-filing is condoned subject to payment of costs of Rs. 1,000/-. Costs will be deposited with Delhi High Court Legal Services Committee within a period of one week.

(2.) Learned counsel for the petitioner submits that the complainant was not well on 11th May, 2010 and, therefore, he did not appear before the court. Photocopy of the certificates issued by the Consultant Orthodontist, Dental Surgeon and Implantologist have been enclosed. Application for leave to appeal is allowed. The Registry will number the appeal.

(3.) As limited point arises for consideration, the appeal is taken up for hearing and disposal today itself.