GUDDI DEVI Vs. SULTAN SINGH KANDERI

JUDGEMENT

(1.) HEARD Sri Yogesh Pacholia, learned counsel for the appellants on the delay condonation application and perused the affidavit filed in support thereto.

(2.) I find sufficient ground to allow the delay condonation application. Accordingly, the delay condonation application is allowed. The delay in filing the appeal is hereby condoned. Consequently, misc. application/objection filed by the respondent No. 2 is rejected. Put up this case for admission after one week.