SUNITA Vs. SANJAY KUMAR

JUDGEMENT

(1.) The present Application under Sec. 5 of the Limitation Act, 1963 has been filed on behalf of the applicant/appellant seeking condonation of 12 days' delay in filing the present appeal.

(2.) For the reasons and grounds stated in the present application, the application is allowed, the delay of 12 days in filing the present appeal is hereby condoned.

(3.) Accordingly, the present application is disposed of. MAT. APP.(F.C.) 22/2018