AMARJIT SINGH Vs. ASSISTANT DIRECTOR, YOUTH SERVICES

JUDGEMENT

(1.) This is an application for condonation of 10 days delay in filing the accompanying appeal.

(2.) For the reasons mentioned in the application, the same is allowed. Delay of 10 days in filing the present appeal is condoned.

(3.) This is the second appeal filed by the plaintiff; challenging the concurrent findings, the judgments, and the decrees passed by both the Courts below, whereby, the suit for recovery of arrears of rent, house tax and the interest thereon, from the year 1990 to 2012, was dismissed.