BISHWANATH PRASAD JAISWAL Vs. MAJOR RABINDRA PRASAD

JUDGEMENT

(1.) THE limitation petition (Fiag-L) has been out up for consideration. THE opposite party files a counter affidavit in court.

(2.) THIS Civil Revision, application, under Section 14(8) of the Bihar Building (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to as the Act) against an order dated 22.3.1990, was filed on 8.8.1990. According to the calculations made by the stamp reporter the limitation expired on 30.6.1990.

(3.) IN the counter affidavit filed today, it has been stated to the following effect: