SHANKAR DASS Vs. MOHIT GOYAL

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and decree dtd. 11/10/2022 passed by the Special Judge, NDPS Matters, Sri Ganganagar in Civil Suit No.109/2016 (CIS No.70/2015) whereby the suit for possession, recovery of arrears of mesne profit and perpetual injunction as preferred by the plaintiff had been decreed.

(2.) An application under Sec. 5 of the Limitation Act has also been preferred along with the present appeal for condonation of delay of 174 days caused in preferring the present appeal.

(3.) For the reasons stated in the application, the same is allowed. The delay in filing the appeal is condoned.