PRATEEK SHRIVASTAV Vs. AMRIT CHADHA AND ORS.

JUDGEMENT

(1.) Cm APPL. 13505/2015

(2.) Counsel for the respondents/non-applicants submits that he has no objection if the present application is allowed and delay is condoned.

(3.) Heard. For the reasons stated in the application and in the interest of justice, present application is allowed. Delay in filing the present appeal is condoned. Let appeal be taken on record.