STATE OF HARYANA Vs. JUBER

JUDGEMENT

(1.) Heard.

(2.) This application has been filed on behalf of the applicant/appellant- State of Haryana under Section 5 of the Limitation Act seeking condonation of delay of 325 days which has occurred in preferring the present appeal.

(3.) In view of the averments made in the application, same is allowed and delay of 325 days which has occurred in preferring the present appeal, is hereby condoned. CM-12249-CII-2014 in FAO No. 4186 of 2014