INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has filed this application under Section 5 of the Limitation Act for condonation of 110 days delay in filing the accompanying appeal. After hearing the learned counsel for the parties and for the reasons given in the application, which is duly supported by an affidavit, we are satisfied that sufficient reasons have been given for condonation of delay in filing the present appeal.

(2.) Consequently, the application is allowed and the delay of 110 days in filing the appeal is hereby condoned.

(3.) We have heard the learned counsel for the parties.