LAWS(P&H)-2015-9-325

DARSHANA RANI Vs. STATE OF HARYANA AND ORS.

Decided On September 24, 2015
Darshana Rani Appellant
V/S
State Of Haryana And Ors. Respondents

JUDGEMENT

(1.) CM-9616-C-2014 The present application under Section 5 of the Limitation Act has been filed for condonation of delay of 136 days in refiling the appeal.

(2.) For the reasons enumerated in the application, the same is allowed. Delay of 136 days in refiling the appeal is hereby condoned subject to all just exceptions.

(3.) The instant regular second appeal had been filed assailing the judgment and decree dated 04.10.2013 passed by learned District Judge, Jind vide which the judgment and decree dated 23.4.2012 passed by learned Civil Judge (Jr.Divn) was set aside.