AVNIJA AHLUWALIA(MINOR) Vs. BIKRAMJIT AHLUWALIA & ORS.

JUDGEMENT

(1.) IA No. 14602/2016: For the reasons stated in the application the delay of two days in filing the appeal (OA No. 222/2016) is condoned and the same is allowed.

(2.) The application stands disposed of.

(3.) The plaintiff has filed the present appeal under Rule 4 of Chapter II of the Delhi High Court Rules, 1967 impugning an order dated 04.11.2016 passed by the learned Joint Registrar (hereafter 'the impugned order') whereby the applications filed by the defendants for seeking permission to file the written statements were allowed.