AMRITSAR IMPROVEMENT TURST Vs. MAHESH KUMAR AND ANOTHER

JUDGEMENT

(1.) This revision petition has been preferred by the petitioners against the order dated 26.08.2015 passed by the Addl. District Judge, Amritsar, whereby application under Section 5 of the Limitation Act filed along with the appeal was dismissed and as a consequence of dismissal of the said application, the appeal was also dismissed vide the impugned order.

(2.) Perusal of the record would show that there was delay of 86 days in filing the appeal before the lower Appellate Court.

(3.) On 17.12.2015, while issuing notice of motion, following order was passed by the Co-ordinate Bench of this Court:-