JITENDER SINGH Vs. VEENA RANI

JUDGEMENT

(1.) For the reasons given in the application, delay in refiling the appeal is condoned. Application stands disposed of accordingly.

(2.) After hearing the learned Counsel and perusing the record in our opinion, there are sufficient grounds to condone the delay in filing the appeal. Hence, application under Section 5 of the Limitation Act, is allowed and delay in filing the appeal is condoned, subject to all just exceptions.

(3.) For the reasons given in the application under Section 149 C.P.C., delay in making good the deficiency in payment of Court fees is condoned. Application stands disposed of accordingly.