MUBARIK Vs. RASIDA PRESENTLY

JUDGEMENT

(1.) Notice issued on an application under Sec. 5 of the Limitation Act for condoning the delay occurred in filing of the appeal has duly served. Shri Saurabh Soni, Advocate puts in appearance on behalf of the respondents. Thus, service is complete. It is pointed out that there is delay of 24 days in filing the appeal.

(2.) Heard on application for condonation of delay. For the reasons and grounds mentioned in the application, supported with an affidavit, the same is allowed. Let the appeal be treated within limitation.

(3.) With the consent of the learned counsel for the parties, the matter is heard finally at the stage of admission.