STATE OF PUNJAB Vs. TARJINDER SINGH

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 2.5.2006 passed by the learned Additional District Judge, Amritsar dismissing the application moved by the petitioners for condonation of delay in filing the appeal against the judgment and decree passed by the learned trial Court.

(2.) The learned lower appellate Court has rejected the application moved by the petitioners for condonation of delay by observing that even if the steps taken by the petitioners to seek sanction to file an appeal are taken into consideration, still no explanation was forthcoming for the delay in filing the appeal for the period from 28.9.2005 to 19.10.2005. In view of this, there is no error in the order passed by the learned Lower Appellate Court in rejecting the application moved under Section 5 of the Limitation Act for condonation of delay.

(3.) The present revision petition is also barred by 40 days and the explanation for delay is again the same to the effect that delay has occurred due to procedural requirement. I find no ground to condone the delay. Accordingly the revision petition is dismissed on merit as well as being time barred.