VINOD KUMAR Vs. SANDEEP SINGH

JUDGEMENT

(1.) CRM No.4119 of 2016

(2.) It has been pointed out by the learned counsel for the applicant that under bonafide impression, the appeal was filed in the Court of Sessions at Sri Muktsar Sahib, on 13.03.2015, which was later on declared not maintainable in view of the Full Bench decision of this Court in M/s Tata Steel Ltd. vs. M/s Atma Tube, 2013 2 RCR(Cri) 1005 and was dismissed by the learned Additional Sessions Judge, Sri Muktsar Sahib, on 17.11.2015. The contents of the present application are supported by an affidavit.

(3.) Keeping in view the above facts and the law on the subject that rather denying hearing on technicalities, the case be heard on merits, the present application is allowed and the delay of 307 days in filing the application seeking leave to appeal, is condoned.