LAWS(DLH)-2022-3-253

GURPREET DHARIWAL Vs. AMIT JAIN

Decided On March 16, 2022
Gurpreet Dhariwal Appellant
V/S
AMIT JAIN Respondents

JUDGEMENT

(1.) By this application, the appellant seeks condonation of 21 days' delay in filing the appeal.

(2.) For the reasons stated in the application, delay of 21 days in filing the appeal is condoned.

(3.) Application is disposed of.