LAXMIN BAI Vs. MARSE POWER & STEEL LIMITED

JUDGEMENT

(1.) Heard for admission.

(2.) The instant civil revision has been preferred challenging the legality and propriety of the order dated 20-08-2015 passed by the Court below i.e. the First Additional District Judge, Janjgir-Champa in Misc. Civil Suit No.08/15 (Mars Power and Steel Limited as appellant and Laxmin Bai and 08 others as respondents) as the appeal was preferred after 3 to 4 months (it is not mentioned exactly either in the impugned order or in the instant petition as to what is the exact period of delay). In the appeal which is preferred against the judgment and decree dated 29-11-2013, the first appellate Court condoned the delay of about 3 to 4 months in filing the said first appeal and admitted the matter for final hearing.

(3.) By filing the instant civil revision the grounds have been taken that the reason mentioned to condone the delay is not explained day to day and also not corroborated by the service report, hence, it is prayed that the instant civil revision may be allowed and the order passed by the Court below be set aside.