LAWS(CAL)-2016-9-153

SUCHHANDA SEAL & ANR Vs. SUMIT SEAL

Decided On September 27, 2016
SUCHHANDA SEAL And ANR Appellant
V/S
SUMIT SEAL Respondents

JUDGEMENT

(1.) Re : CAN 10195 of 2015.

(2.) As such, we condone the delay in filing this appeal.

(3.) The application for condonation of delay is, thus, allowed. Let the appeal now be registered.