RAGHBIR Vs. DHARAMPAL

JUDGEMENT

(1.) C.M. No. 6135-C of 2009 This is an application under Sec. 151 of the Code of Civil Procedure for condoning the delay of 86 days in refiling the appeal.

(2.) For the reasons stated in the application, C.M. is allowed and the delay of 86 days in refiling the appeal is ordered to be condoned. C.M. No. 6136-C of 2009

(3.) This is an application under Sec. 5 of the Limitation Act for condoning the delay of six days in filing the appeal.