LAWS(P&H)-2023-5-112

GURMEET KAUR Vs. NEW GURU KANSHI TRANSPORT COMPANY

Decided On May 26, 2023
GURMEET KAUR Appellant
V/S
New Guru Kanshi Transport Company Respondents

JUDGEMENT

(1.) Prayer in this application filed under Sec. 151 of CPC, is for condonation of delay of 24 days in refiling of the present appeal.

(2.) For the reasons recorded in the application, the delay of 24 days is hereby, condoned.

(3.) The application is allowed.