STATE OF H.P. Vs. KARNAIL SINGH

JUDGEMENT

(1.) CMP(M) No. 1507 of 2015 in LPA No. 39 of 2016: CMP(M) No. 1509 of 2015 in LPA No. 40 of 2016: By the medium of these limitation petitions, the appellants-applicants have sought condonation of delay, which has crept-in in filing the present appeals.

(2.) We have gone through the limitation petitions read with the impugned judgments and are of the considered view that the appellants-applicants have carved out sufficient cause for condoning the delay. Accordingly, the delay is condoned. The limitation petitions are disposed of.

(3.) Appeals are taken on Board.