JUDGEMENT
-
(1.) Ref: Civil Misc. Delay Condonation Application
(2.) For the reasons stated in the affidavit filed in support of delay condonation application, as the same constitutes sufficient cause for condoning the delay in filing of present special appeal, the delay condonation application is allowed.
(3.) Special Appeal is treated to have been filed well within time.
Ref: Special Appeal ;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.