NIRMAL SINGH Vs. DAWARKA NATH SHARMA

JUDGEMENT

(1.) Crl. Misc. No. 14166 of 2015 There is a delay of 460 days in filing the appeal. Learned counsel had contended that after the dismissal of complaint on 14.01.2014, the applicant had filed an application for recall of the order, but it was dismissed on 09.02.2015 being not maintainable and that was the reason for the delay.

(2.) Notice of the application was sent. It was received back with the report of refusal.

(3.) For the reasons mentioned in the application, the delay stands condoned. Main Case