BEDO DEVI Vs. JAGAT SINGH

JUDGEMENT

(1.) For the reasons stated in the application, the delay in refiling of the appeal is condoned. The application stands disposed of. M.A.C. Appeal No. 52 of 2009: Issue notice to respondent No. 3 only.

(2.) Mr. Amit Kumar Pandey, Advocate accepts notice on behalf of respondent No.3.

(3.) With the consent of the parties, the appeal is heard finally.