HARYANA WAKF BOARD Vs. MANOHAR LAL

JUDGEMENT

(1.) This is an application for condonation of delay of 246 days in re-filing the present appeal.

(2.) For the reasons stated in the application, the same is allowed. The delay of 246 days in re-filing the present appeal is condoned. RSA-748-2021 (O&M)

(3.) Present appeal has been preferred by the plaintiff-appellant challenging the judgment and decree dtd. 5/8/2019 passed by the First Appellate Court reversing the judgment and decree dtd. 19/9/2015 passed by the Trial Court.