SATWANT KAUR Vs. JANGIR SINGH

JUDGEMENT

(1.) C.M.No.15243-C of 2015 For the reasons stated in the application which is duly supported by an affidavit, delay of 265 days in re-filing the appeal is condoned.

(2.) C.M. stands allowed.

(3.) C.M.No.15244-C of 2015 For the reasons stated in the application which is duly supported by an affidavit, delay of 56 days in filing the appeal is condoned.