SANJEEN SAHNI Vs. MANMEET SAHNI

JUDGEMENT

(1.) These applications have been filed on behalf of the appellant seeking condonation of delay in filing the above-captioned appeals.

(2.) According to the appellant, there is delay of 34 days each in filing the above-captioned appeals.

(3.) The learned counsel who appears on behalf of the respondent says that he would have no objection if the delay is condoned.