LAWS(ALL)-2016-9-401

NAVEEN PALIWAL Vs. DINESH KALRA

Decided On September 26, 2016
Naveen Paliwal Appellant
V/S
Dinesh Kalra Respondents

JUDGEMENT

(1.) The revision is reported to be beyond time by seven days.

(2.) The cause shown for the delay in filing the revision is sufficient. Accordingly, the delay is condoned and the delay condonation application No.299135 of 2016 is allowed.

(3.) Office is directed to allot regular number to the revision.