KIRPA RAM Vs. TIRLOCHAN SINGH ALIAS VICKY

JUDGEMENT

(1.) This is an application for condonation of delay of 48 days in filing the appeal.

(2.) For the reasons stated in the application, the same is allowed and the delay of 48 days in filing the appeal is condoned.

(3.) This is an application for condonation of delay of 1785 days in refiling the appeal.