SAROOP SINGH Vs. RATTAN SINGH

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 52 days in refiling the appeal.

(2.) The reason for delay is stated to be the non-availability of the requisite amount to deposit the full Court fee and on the receipt of the same, the appeal was refiled, which has resulted in the delay of 52 days in refiling the appeal. The application is supported by an affidavit.

(3.) For the reasons mentioned in the application, the same is allowed. Delay of 52 days in refiling the appeal, stands condoned.