LAWS(MPH)-2023-3-197

GAYATRI TIWARI Vs. PREMLAL GOUTAM

Decided On March 21, 2023
Gayatri Tiwari Appellant
V/S
Premlal Goutam Respondents

JUDGEMENT

(1.) Heard on I.A. No.1751/2020, an application under Sec 5 of Limitation Act.

(2.) The appeal was filed with delay of 46 days.

(3.) For the reasons mentioned in the application, the same is allowed. The delay in filing the appeal is hereby condoned.