ZAFAR BADYARI Vs. SANDEEP SINGH

JUDGEMENT

(1.) CM APPL. 45911/2022 (Delay) The present application has been filed under the Limitation Act on behalf of the appellant seeking condonation of delay of 150 days in filing the appeal.

(2.) Learned counsel for the respondent fairly does not oppose the prayer made in the present application.

(3.) In view of the above, the application is allowed and the delay of 150 days in filing the appeal is condoned.