SHAMBHU PRASAD SINHA Vs. BINITA BHARATI

JUDGEMENT

(1.) Interlocutory Application No.01 of 2019 has been filed for condonation of delay of eight days in filing this appeal. On the grounds averred in I.A. No.01 of 2019, the delay in filing this appeal is condoned.

(2.) Accordingly, I. A. No.01 of 2019 stands disposed of.

(3.) Heard learned counsel appearing for the appellant as well as learned counsel appearing for the respondent on the point of admission and with consent of both the parties, this appeal is being disposed of on admission stage itself.