PUNJAB STATE ELECTRICITY BOARD Vs. NACHHATTAR SINGH

JUDGEMENT

(1.) THIS is an application Under Section 5 of the Limitation Act read with Section 151 C. P. C. for condoning 77 days delay in filing the Regular Second Appeal and that too, without the copy of the decree-sheet. A further prayer has been made for condoning the delay of 121 days in filing the decree-sheet.

(2.) THE condonation of delay is sought on the ground : (i) that after the decision of the case the XEN and the Superintending Engineer concerned had sent the copy of the judgment of the appellate Court to the Head Office for obtaining legal opinion as to whether the Regular Second Appeal should be filed or not;

(3.) I have heard the learned counsel for the parties.