MOHINDER SINGH Vs. GITTO

JUDGEMENT

(1.) There is delay of 133 days in filing and 1624 days in re-filing the appeal.

(2.) The applications are duly supported by affidavit.

(3.) For the reasons mentioned in the applications, the same are allowed and the delay of 133 days in filing and 1624 days in re-filing the appeal is condoned.