NARENDRA SINGH BHAMRA Vs. KALESHWARI DEVI

JUDGEMENT

(1.) Heard Mr. Prashant Kashyap, learned counsel appearing for the appellant, Mr. Amarnath Deo, learned counsel appearing for respondent No. 1 and Mr. Sachchidanand Singh, learned counsel appearing for respondent Nos. 2 to 4.

(2.) Having heard learned counsel for the appellant and the respondents on the issue of limitation I am satisfied that the explanation given by the appellant is sufficient for condonation of delay. As a consequence the delay occasioned in filing the appeal is condoned.

(3.) I.A. No. 8177 of 2010 stands allowed.