NATWAR SINGH Vs. SHARDA SHARMA

JUDGEMENT

(1.) This revision petition, which is reported to be time barred by 99 days, is accompanied with an application under Sec. 5 of the Limitation Act.

(2.) For the reasons stated in the application under Sec. 5 of the Limitation Act, the same is allowed. The delay in preferring the revision petition is condoned.

(3.) This revision petition is preferred by the petitioner/defendant No.6 (for brevity, "defendant No.6") against the order dtd. 25/11/2017 passed by the learned Civil Judge, Kishangarh, District Ajmer (for brevity, "the learned trial Court") in Civil Suit No.56/2017 whereby, an application filed under Order 7 Rule 11 CPC read with Sec. 151 CPC has been dismissed.