BAHADUR Vs. OM PARKASH

JUDGEMENT

(1.) For the reasons mentioned in these applications, which are supported by the affidavits, the delay of 834 and 824 days in re-filing the appeal is condoned.

(2.) CMs stand disposed of. MAIN

(3.) With the consent of the learned counsel representing the appellants, two connected regular second appeals shall stand disposed of by this common order.