JATINDER SINGH Vs. BALBIR KAUR AND ANOTHER

JUDGEMENT

(1.) Cm-12988-C-2017

(2.) Through this application, condonation of the delay of 111 days in refiling of the present appeal is sought for.

(3.) After going through the contents of the application and hearing learned counsel for the applicant/appellant, the application is allowed and the delay of 111 days in re-filing of the present appeal is condoned.