RAKESH KUMAR Vs. RAJESH @ RAJA AND ANOTHER

JUDGEMENT

(1.) Cm No.14462-CII of 2016

(2.) Heard.

(3.) In view of the averments made in the application supported by an affidavit of Rakesh Kumar- appellant, the application is allowed and delay of 198 days in filing the appeal stands condoned, subject to condition that in case, the appellant succeeds in appeal, he will forgo interest for the period of delay.