LAWS(CHH)-2023-1-131

CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LTD. Vs. KARTIK NAVRANG

Decided On January 09, 2023
Cholamandalam Investment And Finance Company Ltd. Appellant
V/S
Kartik Navrang Respondents

JUDGEMENT

(1.) Heard on I.A. No. 01/2022, application for condonation of delay in filing the appeal.

(2.) Upon due consideration the I.A. No. 01/2022 is allowed.

(3.) Delay in filing the appeal is condoned.