TSEWANG NARBOO Vs. TSERING ANGEHOK

JUDGEMENT

(1.) This revision is directed against the interim orders dated 3rd of March 2005 and 17th of March, 2005 passed by learned Principal District Judge, Leh in civil suit titled Tsewang Narboo v. Tsering Angehok.

(2.) The petitioner has assailed the said orders on the ground that the trial Court had no powers to extend the time fixed by the appellate Court for filing the written statement.

(3.) It is apt to notice the facts of the case