NAVTEJPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application under Sec. 5 of Limitation Act, 1963 read with Sec. 528 BNSS, 2023 for condonation of delay of 21 days in filing the present application for abatement of the main appeal has been filed.

(2.) For the reasons mentioned in the application, same is allowed and delays of 21 days in filing the present application for abatement of the main appeal is condoned.

(3.) Application stands disposed of.