JAI SINGH AND ANOTHER Vs. MANGAL AND ANOTHER
LAWS(P&H)-2012-2-236
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 01,2012

Jai Singh and another Appellant
VERSUS
Mangal And Another Respondents

JUDGEMENT

- (1.) This is an application seeking condonation of 218 days' delay in re- filing the present second appeal. The application is duly supported by an affidavit of the learned counsel appearing for the appellants.
(2.) For the reasons stated in para 2 of the application, the prayer for condonation of delay of 218 days in re-filing the appeal is allowed. Delay condoned.
(3.) CM disposed of. RSA No.4954 of 2010;


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