PUSHPA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act for condonation of delay of 23 days in filing the present appeal.

(2.) It is stated in the application that the present appeal was filed within limitation period, but because of objection raised by the Registry of this Court and while removing the said objection, delay of 23 days had occurred, which is not intentional on the part of the applicant-appellant.

(3.) The application for condonation of delay is duly supported by an affidavit.