LAWS(DLH)-2009-8-425

SHAKUNTALA AND ORS. Vs. LAXMAN ETC.

Decided On August 31, 2009
Shakuntala And Ors. Appellant
V/S
Laxman Etc. Respondents

JUDGEMENT

(1.) CM No. 12110/2009.

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

(3.) FOR the reasons stated in the application, the delay of 24 days in filing of this appeal is condoned.