DHANI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application for condonation of delay of 680 days in refiling the appeal is allowed, in view of the averments made in the application, duly supported by affidavit and the fact that the appeal was filed on 14.02.2018 against the award dated 13.11.2017 of the Reference Court, Panchkula. Delay of 680 days in refiling the appeal is hereby condoned. CM stands disposed of.

(2.) Application has been filed for treating the appeal on urgent basis being covered by the decision dated 10.01.2020, rendered in RFA- 1235-2018 titled Smt. Ram Kaur Vs. State of Haryana and another.

(3.) Ms.Vibha Tewari, AAG, Haryana accepts notice on behalf of the State.