FURKAN Vs. SMT.RAJESH

JUDGEMENT

(1.) CM 15790 CII of 2015 Prayer in this application is for condoning delay of 67 days in filing the appeal.

(2.) Heard.

(3.) In view of averments made in the application supported by an affidavit and arguments advanced, the application is allowed and delay of 67 days in filing the appeal stands condoned.