ATS ESTATE PRIVATE LIMITED Vs. SONIKA PHAUGAT

JUDGEMENT

(1.) No one is present for the appellants. Mr. Siddharth Jain, learned counsel is present for the respondents.

(2.) Perused the entire material on record.

(3.) In the interest of justice, to decide the matter on merit, to prevent any miscarriage of justice, the delay in filing the appeal is condoned, and the matter is hereinafter being decided on merit.