JAGWINDER SINGH Vs. SATWINDER SINGH

JUDGEMENT

(1.) The applicant/appellant has moved the present application under Sec. 5 of Limitation Act for condonation of delay of 596 days in filing the present appeal.

(2.) For the reasons mentioned in the application, the delay of 596 days in filing the present appeal is condoned.

(3.) It has been held by the Hon'ble Supreme Court in the matter of 'M/S CELESTIUM FINANCIAL VS. A. GNANASEKARAN ETC.2025(3) RCR (CRIMINAL)208, whereby, the Hon'ble Apex Court held as under:-