MOHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This application has been filed for condonation of delay in filing the appeal.

(2.) The impugned judgment was passed on 15.1.2018, whereby judgment dated 27.10.2016 passed by trial Court, dismissing the suit of the applicant filed for declaration and alternatively for permanent prohibitory injunction qua suit property, was affirmed by learned District Judge, Solan, in Civil Appeal preferred by the applicant. Present appeal has been filed on 9.10.2020.

(3.) Taking into consideration order passed by the Supreme Court in Suo Motu Writ Petition (Civil) No. 3 of 2020, after excluding the time from 15.3.2020 till filing of the appeal, i.e. 9.10.2020, it has been found that appeal is barred by 1 year 10 months and 27 days.