Permod Kohli, J. - (1.) CM No.5595 of 2011
(2.) Notice of the CM. Mr.RKS Brar, Addl.A.G., Haryana accepts notice. Heard learned counsel for the parties. This is an application for condonation of delay in filing the appeal. For the reasons recorded in the application, the same is allowed. Delay in filing LPA is condoned. LPA No.1913 of 2011
(3.) We have heard learned counsel for the parties.;