KU PUJA DHURVE Vs. MUKESH ALIAS SHETTY

JUDGEMENT

(1.) Heard on I.A. No. 12298/2011, which is an application under Section 5 of the Limitation Act for condonation of delay in preferring this appeal. As per Office note, the appeal is barred by 42 days.

(2.) Considering the reasons assigned therein, the I.A. is allowed and the delay in filing the appeal is, hereby condoned.

(3.) Heard on admission.