SAROJ Vs. JAMUN RAI

JUDGEMENT

(1.) CM APPL. 3198/2017 (Delay) The present application has been filed under Sec. 5 of the Limitation Act on behalf of the appellant seeking condonation of delay of 210 days in filing the appeal.

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

(3.) In view of the above, the application is allowed and the delay of 210 days in filing the appeal is condoned.