MAHESH HANDA Vs. HARSHIT (MINOR) THROUGH HIS MOTHER SHWETA AND ANOTHER

LAWS(P&H)-2013-12-408

HIGH COURT OF PUNJAB AND HARYANA

Decided on December 02,2013

MAHESH HANDA Appellant

VERSUS

HARSHIT (MINOR) THROUGH HIS MOTHER SHWETA AND ANOTHER Respondents

JUDGEMENT

- (1.) Cr. Misc. No.49006 of 2013: This application has been filed under Section 5 of the Limitation Act for condonation of delay of 6 days in filing the revision petition. In view of the averments made in the application, the same is allowed and the delay of 6 days in filing the revision petition is condoned. The criminal miscellaneous application stands disposed of.
(2.) Cr. Misc. No.49007 of 2013: For the reasons mentioned in the application, Annexures.P.1 to P.3 filed along with the application are taken on record, subject to all just exceptions.
(3.) The criminal miscellaneous application stands disposed of.;

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