LAWS(P&H)-2019-9-417

JAGPAL SINGH Vs. RAJINDER SINGH

Decided On September 20, 2019
JAGPAL SINGH Appellant
V/S
RAJINDER SINGH Respondents

JUDGEMENT

(1.) CM No.9572-C of 2012 Prayer in this application is for condoning delay of 53 days in re-filing the appeal.

(2.) Heard.

(3.) In view of averments made in the application supported by an affidavit of Jagpal Singh, the appellant, the application is allowed. Delay of 53 days in re-filing the appeal stands condoned.