RAJ KUMAAR Vs. SHIV STEEL & ANR

JUDGEMENT

(1.) Cm No. 43670/2017 (exemption)

(2.) The procedural facts as are necessary for the determination of the matter are as follows:-

(3.) Aggrieved by the impugned order dated 22.08.2017, the appellant has preferred the present appeal. As aforenoted, the appeal itself has been instituted belatedly and is accompanied by an application, being CM No. 43669/2017, seeking condonation of delay of 22 days.