JUDGEMENT
D.S. Sinha and O.P. Jain, JJ. -
(1.) Heard Sri Hanuman Upadhya, learned standing counsel appearing for the appellants.
(2.) The report of the Stamp Reporter points out that instant appeal is beyond time by 343 days.
(3.) The appeal is accompanied by an application under Section 5 of the Limitation Act, 1963, supported by the affidavit of Smt. Sangita Chakravarti. praying for condonation of delay in filing the appeal.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.