VED PARKASH Vs. JAI LAL AND ORS.

JUDGEMENT

(1.) This is an application for condonation of delay of 130 days in refiling the present appeal.

(2.) For the reasons mentioned in the application, which is supported by the affidavit of the Clerk of the learned counsel for the applicant-appellant, namely, Kushal Kumar, the delay of 130 days in refiling the present regular second appeal is condoned.

(3.) Application is accordingly disposed of.