JAI SINGH Vs. ASHWANI

JUDGEMENT

(1.) By this common order, two Regular Second Appeals, the details of which have been given in the heading of the order, are being disposed of as both the appeals arise out of same proceedings. Present application has been filed for condonation of delay of 8 days in filing the appeal.

(2.) Keeping in view the facts mentioned in the application, the same is allowed and delay of 8 days in filing the appeal is condoned. CM-1908-C-2020 and CM-2167-C-2020 As prayed for, the applications are allowed. RSA-639-2020 and RSA-698-2020 Learned counsel for the appellant submits that he has instructions not to press the present appeals on merits but prays that the cost imposed by way of payment of the counsel fee to the respondents- defendants may kindly be set aside.

(3.) I have heard learned counsel for the appellant and have gone through the record with their able assistance.