BIMLA DEVI Vs. ONKAR NATH

JUDGEMENT

(1.) Heard. There is no infirmity in the order impugned before this Court. Accordingly, the instant petition is dismissed. Since, in sequel to the order impugned before this Court, the petitioner has not filed an application before the appropriate Court seeking its standing recalled by it, hence, liberty is left open to the petitioner herein to move the appropriate court for recalling/setting aside the order impugned before this Court whereby the learned First Appellate Court dismissed the application preferred thereat by the petitioner herein under Section 5 of the Limitation Act for condonation of delay as stood occurred in the institution of an appeal before it against the judgment and decree of the learned trial Court. All pending applications also stand disposed of.