STATE OF HARYANA Vs. MUKESH KUMAR AND OTHERS

JUDGEMENT

(1.) C.M. No. 11624-C of 2008 For the reasons mentioned in the application, delay of 18 days in filing the appeal is condoned. C.M. disposed of. U.S.A. No. 3909 of 2008

(2.) The appeal filed by the State of Haryana against the aforesaid judgment and decree of the trial Court was also dismissed by the Lower Appellate Court vide impugned judgment and decree dated 11.08.2008.

(3.) Still not satisfied, the plaintiff-State of Haryana has filed this appeal challenging the judgment and decrees of the courts below.