STATE OF H.P. Vs. KAMLESH KUMARI

JUDGEMENT

(1.) CMP (M) No. 422 of 2014

(2.) BY the medium of this limitation petition, the appellants -applicants have sought condonation of delay of 308 days, which has crept -in in filing the present appeal. We have gone through the averments contained in the limitation petition read with the impugned judgment and are of the considered view that the appellants -applicants have carved out sufficient cause for condoning the delay. Accordingly, the delay in filing the present appeal is condoned. The application is disposed of.

(3.) THE appeal is taken on Board.