BANTI KUMAR Vs. SONI KUMARI

JUDGEMENT

(1.) Heard learned counsel for the appellant and the respondent.

(2.) The aforementioned Interlocutory Application was preferred for condoning the delay of 30 days in filing the present appeal.

(3.) It appears that notices were issued in the limitation matter to the sole respondent vide order dated 29.8.2017. The office note dated 18.10.2017 reflects that notices were validly served upon the respondent and she entered appearance through her counsel but the delay was condoned vide order dated 27.11.2017, when none appeared on behalf of the sole respondent.