LAKHA SINGH Vs. ARJUN LAL

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) There is a delay of 1050 days in refiling of the appeal.

(3.) For the reasons mentioned in the application, duly supported by an affidavit of the counsel himself, as well as arguments addressed, delay of 1050 days in refiling of the appeal is condoned.