LAWS(DLH)-2019-1-412

R Vs. S B K

Decided On January 25, 2019
R Appellant
V/S
S B K Respondents

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act, filed by the appellant seeking condonation of 50 days delay in filing the appeal.

(2.) The prayer made in this application is not opposed by the respondent who is present in court. Accordingly, the delay in filing the appeal is condoned.

(3.) The application stands disposed of.