SRIKANTA KUMAR SETHI Vs. MANJIT KAUR

JUDGEMENT

(1.) This matter is taken up through video conferencing.

(2.) Heard Mr. P.K. Mishra, learned counsel for the Appellant, Mr. G.P. Dutta, learned counsel for the Respondent No.2 and Mrs. P. Rath, learned counsel for the Respondent No.4.

(3.) Having heard all the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned.