NATIONAL MINORITIES DEVELOPMENT AND FINANCE CORPOR Vs. BHAGAT SINGH ORGANIZATION FOR AWAKENING AND RURAL

JUDGEMENT

(1.) Cm APPL.29633/2016 (Exemption)

(2.) The application is disposed of accordingly.

(3.) Cm APPL.29695/2016 (Condonation of Delay in Refiling) For the reasons stated in the application, which are duly supported by an affidavit, the delay in refiling the accompanying appeal is condoned. The application is disposed of accordingly.