JAMIR AHMAD Vs. NAND KISHORE GARG

JUDGEMENT

(1.) C.M. No.33890/2018 (exemption)

(2.) Delay in filing the appeal is condoned subject to just exceptions as time was taken by the appellant for filing of this appeal on account of a review petition filed before the trial court and which was decided in terms of the Order dated 2.7.2018.

(3.) This application is dismissed as the main appeal is being dismissed.