LAWS(P&H)-2010-8-315

MANGE RAM Vs. SURENDER SINGH

Decided On August 06, 2010
MANGE RAM Appellant
V/S
SURENDER SINGH Respondents

JUDGEMENT

(1.) Allowed as prayed for, subject to all just exceptions.

(2.) For reasons mentioned in the application, which is accompanied by affidavit, delay of 17 days in filing the appeal is condoned.

(3.) For reasons mentioned in the application, which is accompanied by affidavit, delay of 147 days in re-filing the appeal is condoned.