PALDEN ONGCHU PAZO Vs. SONAM DOLKAR

JUDGEMENT

(1.) Appellant No.2 is represented by Learned Legal Aid Counsel who undertakes to file Vakalatnama within a week.

(2.) Caveat No.01 of 2024 filed on 3/1/2024 by Respondent No.1 stands disposed of as all parties are present before this Court today.

(3.) Learned Senior Counsel for the Respondents No.1 and 2 seeks to file an application averring that the Regular First Appeal is time barred, while admitting that there is no legal provision which allows such affidavit when there is no petition under Sec. 5 of the Limitation Act, 1963.