TIKA RAM Vs. BALINDER CHAHAL

JUDGEMENT

(1.) CM No.16669-CII of 2014 There is a delay of 158 days in filing of the appeal. Reply to the application for condonation of delay, filed in Court today with a copy thereof to learned counsel for the applicant-appellant, is taken on record subject to just exceptions.

(2.) Heard.

(3.) For the reasons mentioned in the application as well as the arguments addressed, delay of 158 days in filing of the appeal is condoned. Application is disposed of.