LAWS(DLH)-2019-4-197

JITENDER KUMAR SETHI & ANR Vs. GUATAM SALUJA

Decided On April 26, 2019
Jitender Kumar Sethi And Anr Appellant
V/S
Guatam Saluja Respondents

JUDGEMENT

(1.) Caveat No. 433/2019

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

(3.) This is an application seeking condonation of delay of 182 days in filing the appeal.