KALPANA DAS Vs. ANIL MANDAL

JUDGEMENT

(1.) Heard Ms. P. Barman, learned counsel for the applicant. Also heard Mr. D. Chutia, learned counsel for the respondent.

(2.) The instant application is filed by the applicant/appellant seeking condonation of delay of 58 days in filing the accompanying appeal bearing Mat. Appeal No.63 of 2018.

(3.) Notice of the application was ordered to the respondent, who is served and represented.