MAHARANI BAGH RESIDENT WELFARE ASSOCIATION Vs. MCD

JUDGEMENT

(1.) Cm No.729/2013 (of the appellant for condonation of 54 days delay in re-filing the appeal).

(2.) The counsels for the respondent no.1 MCD and the respondent no.2 DDA have not opposed the application.

(3.) The counsel for the respondents no.3 to 8 has contended that even the filing of the appeal was beyond time.