BUDDHU CHAUDHARY Vs. MOHAN SINGH CHOUDHARY

JUDGEMENT

(1.) Heard on I.A.No.19688/2023, which is an application under Sec. 5 of the Limitation Act for condonation of delay.

(2.) Registry has pointed out that this M.C.C is barred by 515 days.

(3.) For the reasons mentioned in the application, which is supported by the affidavit of applicant 1, there is sufficient cause for condoning the delay in filing of the M.C.C. As such, delay in filing the M.C.C. is hereby condoned and I.A.No.19688/2023 is allowed/closed.