KIRAN ARYA Vs. OM PRAKASH ARYA

JUDGEMENT

(1.) Heard on I.A. No.5829/2025, which is an application for condonation of No.5829/2025 delay in filing the instant first appeal.

(2.) Record shows that in spite of service of notice of the said I.A. and despite putting in appearance before this Court, no reply/counter affidavit has been filed on behalf of respondent.

(3.) As such and looking to the facts and circumstances of the case and nature of litigation, the application is allowed and disposed of and delay occurred in filing the appeal is hereby condoned.