LAWS(P&H)-2010-2-277

BISHAN SINGH Vs. OM PARKASH MANJHAL

Decided On February 25, 2010
BISHAN SINGH Appellant
V/S
Om Parkash Manjhal Respondents

JUDGEMENT

(1.) For the reasons stated in the application, civil misc. is allowed and the delay of 57 days in refiling the appeal is condoned.

(2.) For the reasons stated in the application, civil misc. is allowed and the delay of 50 days in filing the appeal is condoned.

(3.) For the reasons stated in the application, civil misc. is allowed and the appellant is allowed to file this appeal as indigent person.