INDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) C.M. No.1779-C of 2014 This is an application for condonation of delay of 147 days in filing the appeal. Notice was issued only in civil miscellaneous application.

(2.) For the reasons stated in the application, which is duly supported by an affidavit and after hearing learned counsel for the parties, the application is allowed and delay of 147 days in filing the appeal is condoned. RSA No. 791 of 2014

(3.) The present appeal is at behest of the plaintiff being aggrieved of concurrent dismissal of his suit for declaration with consequential relief of permanent injunction, vide judgment and decree dated 23.04.2011 as well as dismissal of Ist Appeal by the First Appellate Court, vide judgment and decree dated 16.04.2013.