GURCHARAN SINGH Vs. RITA RANI

JUDGEMENT

(1.) These are the applications for condonation of 161 days delay in refiling the present petitions.

(2.) For the reasons mentioned in the applications, the same are allowed. Delay of 161 days in re-filing the present petitions are condoned.

(3.) By this order, two revision petitions numbered above, are being decided, as a composite judgment has been passed by the Appellate authority. The facts are being taken from CR No. 3342 of 2022.