LAWS(DLH)-2009-4-504

SURENDER SINGH Vs. NIRUPAM SINGH

Decided On April 24, 2009
SURENDER SINGH Appellant
V/S
Nirupam Singh Respondents

JUDGEMENT

(1.) CM No. 2175/2006.

(2.) FOR the reasons stated in the application, the delay in filing of this appeal is condoned.

(3.) THE parties are present in the Court along with their respective counsels.