VIJAY SINGH Vs. LAKCHHMAN SINGH PARIHAR

JUDGEMENT

(1.) COUNSEL heard.

(2.) THERE is an application under Section 5 of the Limitation Act for condonation of delay. The ground alleged is that the appeal had to be filed upto 3. 9. 1993, but the lawyers were on strike from 19. 8. 1993 to 21. 9. 1993 and as such, the appeal could not be filed.

(3.) LEARNED counsel for the respondent contested the application and argued that the appeal could have been filed, because the Registry of the High Court was working. There is no explanation as to why the appeal was not filed.