Punjab-Haryana High Court
State Of Haryana & Ors vs Sita Ram Etc on 25 May, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 1199 of 2015 (O&M)
Date of Decision: 25.05.2017
State of Haryana
...Appellant(s)
Versus
Sita Ram and another
...Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr. Abhinash Jain, AAG Haryana
for the appellant(s).
Mr. Suresh Kumar Arya, Advocate
for the respondent(s)
ARUN PALLI, J. (ORAL)
CM-2307-CI-2015 This is an application for condonation of delay of 298 days in filing the accompanying appeal.
For the reasons set out in the application, which is duly supported by an afidavit, the same is allowed, subject to all just exceptions. Consequently, the delay of 298 days in filing the accompanying appeal is condoned.
RFA-1199-2015(O & M) For order, see the judgment of even date passed in RFA No. 1190 of 2015 titled "State of Haryana Vs. Norang Singh and another".
May 25, 2017 (ARUN PALLI)
sanjiv JUDGE
Whether speaking/reasoned Yes/No
Whether reportable: Yes/No
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