LAWS(DLH)-2009-11-380

GULAB CHAND SINGH Vs. REHMAT ALI AND ORS.

Decided On November 06, 2009
Gulab Chand Singh Appellant
V/S
Rehmat Ali And Ors. Respondents

JUDGEMENT

(1.) CM No. 12885/2009 (Exemption).

(2.) ALLOWED , subject to just exceptions. The application stands disposed of.

(3.) FOR the reasons stated in the applications, the delay in filing and re -filing of the appeal is condoned.