LAWS(NCD)-2021-3-43

NARAYAN BUILDERS & DEVELOPERS Vs. PAWAN KABRA

Decided On March 15, 2021
Narayan Builders And Developers Appellant
V/S
Pawan Kabra Respondents

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) In the interest of justice, to provide fair opportunity to the appellant builder co., to settle the matter on merit, the delay in filing the appeal is condoned.

(3.) The previous Order dated 25.10.2019 reads as below: