POORAN DAS Vs. PARMESHWAR DAS

JUDGEMENT

(1.) There is delay of 107 days in filing the civil revision. I.A. No.3935/2012, an application under Section 5 of the Limitation Act, 1963 for condonation of delay. Reason assigned in the interlocutory application is that the petitioner had earlier filed Writ Petition 17338/11 and the said petition was allowed to be withdrawn with liberty to prefer a civil revision. It is contended that the writ petition, which was directed against the order -dated 19.8.2011 passed by VIII Civil Judge Class I, Jabalpur, was preferred within time.

(2.) There being sufficient explanation in respect of delay caused in filing the civil revision, the I.A. stands allowed and delay of 107 days is hereby condoned.

(3.) With consent of learned counsel for the parties, the matter is heard finally.