LAWS(UTN)-2008-3-61

ANITA SHARMA Vs. NIRAJ SHARMA

Decided On March 13, 2008
ANITA SHARMA Appellant
V/S
NIRAJ SHARMA Respondents

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) I have perused the application for condonation of delay.

(3.) THE reasons given in the application for condonation of delay are satisfactory to condone the delay in filing the Restoration Application. Hence, the delay in filing the Restoration Application is condoned.