B.D GARG Vs. AJAY RANA

JUDGEMENT

(1.) Due to outbreak of pandemic COVID-19, the instant case is being taken up for hearing through video conferencing.

(2.) Heard on application for condonation of delay in filing the appeal.

(3.) In view of the contentions made in the application and in the light of the settled proposition of law that a party should not be denied access to justice on hyper technical grounds and in the interest of justice, taking a lenient view, delay of 98 days in filing the appeal is hereby condoned. CM stands disposed off.