LAWS(DLH)-2016-10-16

SMT. INDU Vs. SHRI. SRI KISHAN & ANR.

Decided On October 21, 2016
Smt. Indu Appellant
V/S
Shri. Sri Kishan And Anr. Respondents

JUDGEMENT

(1.) CM No. 38776/2016 (Exemption) Exemption allowed subject to just exceptions. CM stands disposed of. CM No. 38778/2016 (condonation of delay of 90 days)

(2.) For the reasons stated in the application, delay of 90 days in filing the appeal is condoned. CM stands disposed of. CM No. 38779/2016 (condonation of delay of 60 days in re-filing the appeal)

(3.) For the reasons stated in the application delay of 60 days in re- filing the appeal is condoned. CM stands disposed of. RSA No. 311/2016 & CM No.38777/2016 (stay)