UNION OF INDIA Vs. HARI SINGH

JUDGEMENT

(1.) CM No. 24105-CII of 2007 Allowed. The applicant-petitioners are exempted from filing the certified copy of order dated 30.7.2004. CR No. 6541 of 2007 This revision petition is directed against the order dated 12.12.2006 passed by the learned Additional District Judge, Narnaul, dismissing an application moved by the petitioners, under Section 5 of the Limitation Act, for condoning the delay of 215 days in filing the appeal.

(2.) THE condonation of delay was sought on the plea, that the delay had occurred due to the administrative procedure involved in taking decision with regard to filing of the appeal. The explanation given was, that the judgment and decree was passed by the learned trial Court on 30.7.2004, and certified copy was applied on 31.7.2004, which was prepared and delivered to the petitioners on 4.8.2004.

(3.) IN spite of specific decision having been taken on 14.9.2004, appeal was not filed, as the department indulged in inter-departmental correspondence for filing of appeal.