KULDIP SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer in this application filed under Sec. 5 of the Limitation Act, 1963 is for condonation of delay of 206 days in filing the present petition.

(2.) Learned counsel for the applicant -petitioner contends that learned Sessions Judge, S.B.S. Nagar dismissed the appeal on 3.8.2012 and certified copy of the same was applied on 7.8.2012, which was prepared on 9.8.2012 and delivered on 17.8.2012. However, clerk of the counsel did not communicate the same to the petitioner and it is only on 17.10.2012, when the applicant -petitioner visited the office of his counsel at S.B.S. Nagar, he came to know that certified copy of the judgment dated 3.8.2012 has already been got by the clerk of counsel for the applicant. In this manner, the present petition was filed on 20.10.2012 without waiting for further time.

(3.) He further submits that thereafter, Registry raised certain objections and to comply with the same, delay has occurred.