LAWS(P&H)-2021-8-152

SOHAN LAL Vs. DHANNA RAM

Decided On August 16, 2021
SOHAN LAL Appellant
V/S
DHANNA RAM 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 35 days in filing the appeal is condoned.

(3.) The application stands disposed of.