LAWS(UTN)-2010-6-146

AMBIKA JOSHI Vs. SHANTI PRASAD

Decided On June 04, 2010
AMBIKA JOSHI Appellant
V/S
SHANTI PRASAD S/O LATE KAMESHWAR PRASAD JOSHI, R/O KACHHARI MARG Respondents

JUDGEMENT

(1.) This is Delay Condonation Application No. 488 of 2010 for condonation of delay in filing the revision.

(2.) Heard.

(3.) There is Delay of 103 days in filing the revision which is sufficiently explained in the affidavit of Smt. Ambika Joshi (revisionist).