JATINDER SINGH Vs. BACHAN SINGH

JUDGEMENT

(1.) DELAY in filing the application is condoned.

(2.) IN the interest of justice the order dated 24.5.2000 is recalled and the appeal is restored to its original number.

(3.) IN this view of the matter, I do not see any illegality or impropriety in the impugned order as no substantial question of law is involved in this case. Appeal dismissed.