VINOD KUMAR Vs. SARWAN KUMAR SHARMA

JUDGEMENT

(1.) C.M. No. 13016/2014 (u/S 5 of the Limitation Act)

(2.) THERE is delay of 94 days' in re -filing the accompanying appeal. Notice.

(3.) MR . Suresh Chand, Advocate, accepts notice of this application on behalf of respondents and he submits that he will file his vakalatnama / Power of Attorney within a week.