PALO Vs. RAJESH SAHNI AND ANOTHER

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 225 days in filing the appeal.

(2.) Heard.

(3.) In view of the averments made in the application supported by an affidavit of Palo - appellant, the application is allowed and delay of 225 days in filing the appeal stands condoned, subject to condition that in case, the appellant succeeds in appeal, she will forgo interest for the period of delay.