VED PRAKASH Vs. SUBHASH KUMAR

JUDGEMENT

(1.) As per office report, the instant appeal is barred by 247 days.

(2.) For seeking condonation of delay, appellant has filed application under Sec. 5 of the Limitation Act.

(3.) At the threshold, when the matter came up before Court on 14/5/2019, seven days' time was allowed to learned counsel for the appellant to file detailed affidavit for explaining delay.