LAWS(P&H)-2021-8-186

SAT BHUSHAN MITTAL Vs. LALIT KUMAR

Decided On August 13, 2021
Sat Bhushan Mittal Appellant
V/S
LALIT KUMAR Respondents

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) For the reasons stated in the application, which is supported by an affidavit, the delay of 39 days in filing the civil revision is condoned.

(3.) The application stands disposed of.