JOGINDER SINGH Vs. MAHABIR SINGH

JUDGEMENT

(1.) SINCE there is delay of 139 days in refiling the appeal, application bearing CM No.714-C/2013 has been filed seeking condonation of said delay. The application is supported by an affidavit of the Clerk to the counsel for the appellant.

(2.) FOR the reasons stated in the application, supported by the affidavit, the same is allowed and delay of 139 days in refiling the appeal is condoned.

(3.) FOR the reasons stated in the application, duly supported by the affidavit, the delay of 8 days being insignificant is also condoned.