LAWS(P&H)-2019-5-440

BALBIR SINGH Vs. JASMER SINGH

Decided On May 08, 2019
BALBIR SINGH Appellant
V/S
JASMER SINGH Respondents

JUDGEMENT

(1.) CM-175-C-2018 : For the reasons mentioned in the application, the same is allowed and delay of 18 days in filing the appeal is condoned.

(2.) For the reasons mentioned in the application, the same is allowed and delay of 71 days in re-filing the appeal is condoned.

(3.) Allowed as prayed for, subject to all just exceptions.