MAHESH CHANDRA ARYA Vs. MUNNI DEVI AND ANR.

JUDGEMENT

(1.) HEARD Sri Nand Prasad, learned Counsel for the appellant -applicant on Delay Condonation Application and perused the affidavit filed in support thereto.

(2.) I find sufficient ground to condone the delay in filing the Restoration Application. Accordingly, Delay Condonation Application is allowed. The delay in filing the restoration application is hereby condoned.

(3.) I find sufficient ground to recall the order dated 26.02.2009 passed by this Court.