B.S DANGWAL Vs. ASHOK TANWAR

JUDGEMENT

(1.) This is an application filed by the appellant seeking condonation of 40 days delay in re-filing the appeal.

(2.) For the reasons stated in the application, the same is allowed and the delay of 40 days in re-filing the appeal - RFA 42/2021 is condoned.

(3.) The application stands disposed of.RFA 42/2021 and CM APPL. 2532/2021 RFA 297/2020 & CM APPL. 31775/2020