AMARJEET KAUR ETC. Vs. RAGHUBIR SINGH

JUDGEMENT

(1.) Appellant/defendant moves the IA No.6503/2017 under Section 5 of the Limitation Act read with Order 8, Rule 1 and section 151 of the Civil Procedure Code for delay condonation of 648 days in preferring the OA No.87/2017 before this Court impugning the order dated 14.07.2015 passed against him by learned Joint Registrar in above noted case.

(2.) The impugned order dated 14.07.2015 read as under:-

(3.) Before coming to the facts, it is to note that vide order dated 12.05.2016 this suit was transferred to learned District Judge, Shahdara, Karkardooma Courts, Delhi on account of its pecuniary jurisdiction. The suit is pending trial before Shri Ravinder Singh, learned Additional District Judge, Shahdara, Karkardooma Courts and listed for 28.08.2017. Upon moving chamber appeal and application, the record has been called by this Court.