KESHAB ROY Vs. MALANCHA DEBI AND OTHERS

JUDGEMENT

(1.) THIS is an application in revision under Section 115 of the code of Civil Procedure against an order of review passed by the learned District Judge, Goalpara Dhubri.

(2.) THE matter came up before the learned District Judge on remand from the High Court to hear the review application in accordance with law. The learned Judge after hearing the parties allowed the review application and held that the appeal before him was time barred and since there was no application for condonation of delay, the appeal stood dismissed.

(3.) THE application, therefore, fails and is accordingly dismissed. As no one appears on behalf of the opposite party, there will be no order as to costs.