MOHINDER PAL Vs. GENERAL PUBLIC AND ANOTHER

JUDGEMENT

(1.) CM-27207-CII-2011, CM-27208-CII-2011, CM-27209-CII-2011 and CM-15411-CII-2015 Vide the above-said applications the appellant seeks the condonation of the inordinate delay of 1912/2112 days in re-filing of the present first appeal.

(2.) The second application has only been occasioned on account of the fact that the office asked the counsel for the applicant/appellant to file a consolidated application for the delay which was taking place on repeated occasions running over 6 years in point of time.

(3.) CM-27209-CII-2011 has also been filed to affix the requisite Court fee as provided under the Punjab and Haryana High Court Rules and Orders.