RAJWANT SINGH Vs. JASWINDER KAUR

JUDGEMENT

(1.) CM No.12912-C of 2008 For reasons mentioned in the application, which is accompanied by affidavit, delay of 94 days in refiling the appeal is condoned. CM No.12913-C of 2008 Allowed as prayed for. CM No.12914-C of 2008

(2.) This is application for permission to the appellant to affix requisite Court fee on the regular second appeal as and when the appellant would be able to arrange the same. This application is dated 24.04.2008 i.e more than one year and eight months old, but requisite Court fee has not yet been paid.

(3.) The application is accordingly dismissed. Main Appeal.