MUSHTAQ KHAN Vs. SHANKERLAL JAT

JUDGEMENT

(1.) Heard learned counsel for the parties on application under Sec. 5 of the Limitation Act filed in S.B. Civil Misc. Appeal No. 802/2017.

(2.) As per office report, the appeal is reported to be barred by 58 days.

(3.) Having regard to facts and circumstances of the case and considering the grounds set put in the application for condonation of delay, same is allowed and delay in filing the appeal is condoned.