CHAIL KANWAR Vs. SWAROOP KANWAR

JUDGEMENT

(1.) This intra-court appeal against the order dated 29.11.2012, as passed by the learned single Judge of this Court in CWP No. 12167/2011 is reportedly time barred by 75 days. An application seeking condonation of delay has been moved with the submissions that the appellant being a rustic villager and not acquainted with the requirements of law, could not take appropriate steps within time to file the appeal within limitation.

(2.) Having regard to the circumstances, while ignoring the short delay in filing appeal, we have considered the matter on merits.

(3.) After having heard the learned counsel for the appellant and having perused the material placed on record, we are unable to find any reason to entertain this intra-court appeal.