SANJAY KUMAR Vs. YASHPAL SINGH

JUDGEMENT

(1.) THIS application has been filed by the appellant under Section 5 of the Limitation Act for condoning the delay in filing the application under Order 41 Rule 19, read with Section 151 of the Code of Civil Procedure, (for short, the CPC).

(2.) LEARNED counsel for the respondent has no objection in case the application is allowed and the delay in filing the application is condoned.

(3.) ACCORDINGLY , the application is allowed and the delay in filing the application, (CMP No. 5945 of 2015), is condoned. The application is disposed of. CMP No. 5945 of 2015: