LAWS(TRIP)-2022-7-10

SURABALA REANG Vs. AMAL MAJUMDER

Decided On July 29, 2022
Surabala Reang Appellant
V/S
Amal Majumder Respondents

JUDGEMENT

(1.) The instant application is filed under Sec. 5 of the Limitation Act, 1963 for granting condonation of delay of 245 days in preferring the connected appeal.

(2.) Heard Mr. A. Nandi, learned counsel appearing for the applicant as well as Mr. A.K. Deb, learned counsel appearing for the respondent No.2.

(3.) In view of the same, the applicant prays for condoning the delay.