ANKITA SAILOR Vs. MEERA DEVI

JUDGEMENT

(1.) Heard on I.A.No. 1594 of 2012, an application filed on behalf of appellants for condonation of delay.

(2.) Considering the reasons assigned in the application, the said I. A. is allowed and delay of 327 days in filing this appeal is hereby condoned.

(3.) This writ appeal has been filed by the appellants against the order dated 23.2.2011 passed by learned Single Judge in Writ Petition No.4637/2010(S).