NEETA AGGARWAL Vs. SHASHI JINDAL

JUDGEMENT

(1.) Cm No. 1978/2018 (for condonation of delay of 10 days in filing reply of CM No. 45475/2017)

(2.) Notice. Mr. Gupta, learned counsel appearing on behalf of the respondent accepts notice.

(3.) Although a perusal of the averments made in the application reflects that the condonation is sought on the ground that the reply could not be filed within time due to unavoidable reasons, which to say the least, are vague and nebulous, we are of the view that in the interest of justice, the same ought to be condoned.