MANJEET SINGH & ORS Vs. NARJEET SINGH

JUDGEMENT

(1.) Cm No.39156/2017 (Condonation of delay of 51 days in filing the appeal)

(2.) It is stated in the application that the ld. counsel for the appellant had gone to his native place to see his ailing father for which reason the appeal could not be filed within the statutory period of limitation.

(3.) The explanation tendered appears to be reasonable and is hereby accepted.