SUNITA Vs. SANJAY

JUDGEMENT

(1.) Prayer in this application filed under Sec. 151 CPC is for condonation of delay of 22 days in filing the accompanying appeal.

(2.) Heard.

(3.) For the reasons mentioned in the application which is supported by an affidavit of the applicant/petitioner, the same is allowed and delay of 22 days in filing the accompanying appeal is condoned. RSA-14992-2018 (O&M)