NARESH KUMAR Vs. NITIN LUTHRA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) For the reasons stated in the applications, the delays of 12 days in filing the appeal and 4 days in re-filing the appeal are condoned, subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the judgment of the trial court dated 6.9.2017 by which the trial court has decreed the suit filed by the respondent/plaintiff by dismissing the leave to defend application filed by the appellant/defendant under Order XXXVII Rule 3 (7) CPC.