PREMIUM ACRES INFRATECH PVT. LTD. Vs. INDERJIT SINGH

JUDGEMENT

(1.) This application is filed by the Appellant seeking condonation of delay of 28 days in filing of the Appeal.

(2.) Learned counsel for the respondents submits that he has no objection if the delay is condoned, subject to payment of cost.

(3.) For the reasons disclosed in the application and in view of the no objection, delay is hereby condoned on payment of cost of Rs.15,000.00, out of which Rs.10,000.00 shall be paid to the respondent by way of demand draft within four weeks and Rs.5000.00 shall be deposited in Consumer Legal Aid Account within four weeks.