HISAR IMPROVEMENT TRUST Vs. SARUP SINGH

JUDGEMENT

(1.) CM No. 7175-C of 1999 in RSA No. 4132 of 1999 1. For the reasons stated in the application, which is duly supported by an affidavit, delay of 132 days in filing the appeal is condoned.

(2.) Accordingly, application is allowed. CM No. 7596-C of 1999 in RSA No. 4372 of 1999

(3.) For the reasons stated in the application, which is duly supported by an affidavit, delay in refiling the appeal is condoned.