LAWS(P&H)-2010-10-330

GRAM PANCHAYAT Vs. SHEO KARAN AND ORS

Decided On October 29, 2010
GRAM PANCHAYAT Appellant
V/S
SHEO KARAN AND ORS Respondents

JUDGEMENT

(1.) Heard.

(2.) For the reasons mentioned in the application, which is supported by an affidavit, the delay in refiling the appeal is condoned.

(3.) Application is disposed of accordingly.