LAWS(P&H)-2015-3-170

MEWA SINGH Vs. GURPREET SINGH AND ORS.

Decided On March 24, 2015
MEWA SINGH Appellant
V/S
Gurpreet Singh And Ors. Respondents

JUDGEMENT

(1.) CM -11667 -C -2014.

(2.) THE present application filed under Section 151, CPC, is for condonation of delay of 13 days in refiling the appeal.

(3.) CM disposed of.