BALJINDER SINGH THROUGH LRS Vs. RANJIT SINGH

JUDGEMENT

(1.) CM No.10200-C-2011 The delay of 38 days in re-filing the appeal is condoned for the reasons stated in the application. CM No.10201-C-2011

(2.) Since the deficiency of court fee is made good, it is ordered to relate back to the date of appeal which forecloses any objections. CM No.10202-C-2011

(3.) The delay of 275 days in filing the appeal is condoned. The reason given in the application for condoning the delay in filing the appeal is that the learned counsel for the appellant in the lower appellate court did not inform the appellant of the disposal of the appeal. Even the application for certified copy was filed 4 months after the dismissal. After obtaining the certified copy, the learned counsel failed to inform the appellant or to supply him a certified copy. When nothing was heard regarding the case, the appellant personally visited the office of the learned counsel from where he came to know of the disposal of the appeal and soon thereafter filed the present appeal without delay. The application is supported by an affidavit.