DARSHAN KUMAR Vs. COLLECTOR ASSISTANT COMMISSIONER REVENUE JAMMU

JUDGEMENT

(1.) This appeal is directed against an order dated 12-8-1994, passed by the learned single Judge in C. R. No. 158 / 94, seeking to condone the delay in presenting the revision petition. Following order was passed by the learned single Judge :-

(2.) This order was passed on 12-8-1994 and it is against this order that this Letters Patent Appeal is filed.

(3.) Today the appellants and their counsel are absent.