ANOOP KUMAR Vs. SNEHA UPPAL
LAWS(DLH)-2018-7-814
HIGH COURT OF DELHI
Decided on
July 31,2018
ANOOP KUMAR
Appellant
VERSUS
Sneha Uppal
Respondents
Referred Judgements :-
RAMEY VS. M C D [REFERRED TO]BRIJESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
JUDGEMENT
G. S. Sistani, J. -
(1.)Cm.Appl30338/2018 (Exemption)
Exemption allowed, subject to all just exceptions.
(2.)The application stands disposed of.
CM.APPL30337/2018(delay)
(3.)This is an application filed by the appellant seeking condonation of 180 days delay in filing the present appeal. Counsel for the appellant submits that the delay in filing the appeal was for cogent, bona fide reasons and not on account of any inaction or carelessness.
Exemption allowed, subject to all just exceptions.
(2.)The application stands disposed of.
CM.APPL30337/2018(delay)
(3.)This is an application filed by the appellant seeking condonation of 180 days delay in filing the present appeal. Counsel for the appellant submits that the delay in filing the appeal was for cogent, bona fide reasons and not on account of any inaction or carelessness.
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