RAMAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application has been filed under Sec. 5 of the Limitation Act for condoning the delay of 71 days in filing the appeal.

(2.) In view of the averments made in the application which is accompanied by an affidavit, sufficient cause is made out to condone the delay. Accordingly, the application is allowed and the delay of 71 days in filing the appeal is condoned.

(3.) CM stands disposed of.LPA-188-2020