HARI RAM AND OTHERS Vs. SANTOSH AND OTHERS

JUDGEMENT

(1.) C.M. No. 12936-C of 2013 Prayer in this application is for condonation of delay of 28 days in re-filing the appeal.

(2.) The reason assigned for the delay in re-filing the appeal is that after the objections raised by the Registry, certain clarifications were required from the appellants, which resulted in the delay as after the clarifications were received, the objections were removed and the case is refiled.

(3.) The application is supported by an affidavit.