STATE OF HARYANA Vs. SUBA SINGH

JUDGEMENT

(1.) This intra-Court appeal under clause-X of the Letters Patent is directed against the judgment and order dtd. 4/5/2016 passed by learned single Judge allowing the writ petition filed by the respondent herein.

(2.) The appeal is reported to be barred by 914 days' delay. When the matter was taken up on 11/3/2019, we were not satisfied with the explanation submitted by the appellants in the application under Sec. 5 of the Limitation Act. Consequently, 10 days' time was allowed to file a better affidavit. However, no better affidavit has been filed. We are not inclined to grant any further time for the purpose and, therefore, the prayer made in this regard is rejected.

(3.) The judgment of the learned single Judge is predicated upon the stand taken by the appellants in the written statement. It may be relevant to quote the following from the judgment of the learned single Judge:-