ISHAM SINGH Vs. NARESH KUMAR AND OTHERS

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed. Delay of 26 days in filing the present application for restoration of the appeal is condoned.

(2.) For the reasons stated in the application, the same is allowed. The appeal is restored to its original number.

(3.) At the request of learned counsel for the parties, the main appeal is taken on Board.