ABDUL RASHID SHORA Vs. HAMIDULLAH SHAH

JUDGEMENT

(1.) The learned 3rd Additiional Munsiff, Srinagar, has passed an order on an application filed for condoning the delay (in filing the application for restoration application) on 17.12.2015, with the following observations:

(2.) This order has been assailed by the petitioner herein, while contending that:

(3.) It is further contended that order is bad for the following reasons: