RAJESH KUMAR Vs. ROTARY EYE FOUNDATION PALAMPUR

JUDGEMENT

(1.) By medium of this application, the applicant/appellant has sought condonation of 5 months and 19 days' delay in filing of the appeal. For the reasons stated in the application, which is otherwise duly supported by an affidavit of the applicant/appellant, the aforesaid delay is condoned. Application stands disposed of.

(2.) Appeal be registered.

(3.) With the consent of learned counsel for the parties, the appeal is taken up for final hearing.