LAWS(DLH)-2023-9-82

ANURAG SINHA Vs. NAMRATA NIGAM

Decided On September 26, 2023
Anurag Sinha Appellant
V/S
Namrata Nigam Respondents

JUDGEMENT

(1.) Vide the present application, the applicant/appellant seeks condonation of delay in filing the present appeal.

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

(3.) Accordingly, the present application is disposed of.