BHARTI BHARDWAJ Vs. DEEPAK BHARDWAJ

JUDGEMENT

(1.) C.M.No.3968/2021

(2.) Keeping in view that the accompanying petition was filed within the period of limitation, the delay in re-filing which took place mainly during the period when the regular functioning of the Court stood suspended, we are inclined to accept the explanation given in the application and proceed to deal with the appeal on merits.

(3.) The application is, accordingly, allowed and disposed of.