RAJBIR SINGH Vs. SANJEEVAN PRAKASH

JUDGEMENT

(1.) This is an application under Sec. 5 of Limitation Act, 1963 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter "CPC") for condonation of delay in filing the rejoinder to the reply filed on behalf of respondent No.1.

(2.) For the reason stated in the application, the delay of 11 days in filing the rejoinder to the reply filed on behalf of respondent No.1is condoned.

(3.) The application is disposed of.