GEETA Vs. AJAY KUMAR MISHRA

JUDGEMENT

(1.) Vide the present application, the appellant seeks condonation of 64 days' delay in filing the present appeal.

(2.) For the grounds and reasons stated in the present application, the application is allowed, the delay of 64 days in filing the present appeal is condoned.

(3.) Accordingly, the present application is disposed of. MAT.APP.(F.C.) 20/2020