PUSHPA & ORS Vs. RAM AVATAR

JUDGEMENT

(1.) Crl.M.A. 8510/2017 (condonation of delay in refiling)

(2.) In my view, the petitioners have sufficiently explained the delay caused in filing the petition. For the aforesaid reasons, the application is allowed and the delay in filing and refiling is accordingly condoned.

(3.) The applications are disposed of.