LABH SINGH Vs. HARNEK SINGH

JUDGEMENT

(1.) C.M.No.8605-C of 2017 For the reasons stated in the application which is duly supported by an affidavit, delay of 10 days in filing the appeal, is condoned.

(2.) C.M. stands allowed.

(3.) C.M.No.8606-C of 2017 For the reasons stated in the application which is duly supported by an affidavit, delay of 484 days in re-filing the appeal, is condoned.