PUNJAB SCHOOL EDUCATION BOARD Vs. AVTAR SINGH

JUDGEMENT

(1.) CM. N0.4111-LPA of 2017 in LPA-1896-2017

(2.) In view of the averments made in the application, which is duly supported by an affidavit, delay of 166 days in filing of the appeal stands condoned.

(3.) In view of the averments made in the application, which is duly supported by an affidavit, delay of 165 days in filing of the appeal stands condoned.