LAWS(P&H)-2019-4-281

HARBHAJAN SINGH Vs. ATMA SINGH

Decided On April 08, 2019
HARBHAJAN SINGH Appellant
V/S
ATMA SINGH Respondents

JUDGEMENT

(1.) Prayer in this application is for condoning delay of 10 days in filing the appeal.

(2.) Heard.

(3.) Allowed as prayed for. Delay of 10 days in filing the appeal stands condoned.