AJAY GUPTA Vs. RAJU @ RAJENDRA SINGH YADAV

JUDGEMENT

(1.) Leave granted.

(2.) The impugned judgment on limitation to file a suit gives an interesting reading on reasoning:

(3.) It is not in dispute that the last date for filing the suit was 31.12.2010, the last day of winter vacation for court. 01.01.2011 was a Saturday, and even according to the High Court, it is non-working Saturday for the Judges for enabling them to write judgments and regular hearing of cases is not heard on a non-working Saturday. Obviously, it was not a holiday for the Registry and there is no question of any confusion, though such confusion also cannot save limitation to file a suit.