MUNICIPAL COUNCIL SHIVPURI Vs. KRISHANGOPAL SHRI MATTULAL

JUDGEMENT

(1.) APPLICANT by Shri Sachindra Dwivedi, Advocate, who prays for 15 days' time for an adjournment to file an application under Section 5 of the Limitation act and also a supporting affidavit in support thereof. In Criminal Miscellaneous Case M. M. No. 45 of 1986 (State vs. Sewaram) an application for leave to appeal, which was apparently time-barred was filed without any application under section 5 of the Limitation Act was being considered. In that case, I made the following observations :