MAMTA KANOJIYA Vs. DASHRATH SINGH

JUDGEMENT

(1.) By order dtd. 16/3/2018 service of notice to respondent nos.1 and 2 was dispensed with.

(2.) I.A. No.6617/2022 has been filed for recall of the order dtd. 16/3/2018, by which, the delay in filing the present appeal was condoned.

(3.) By referring to order dtd. 16/1/2018, it is submitted by the counsel for the respondent no.3 that on the said date, the case was adjourned and thereafter, it was taken up on 16/3/2018 and I.A. No.423/2018, an application for condonation of delay in filing the appeal, which is barred by 2512 days was taken up and it was held that there is no opposition, accordingly the aforesaid application was allowed.