MAN SINGH Vs. GIRDHAR SINGH

JUDGEMENT

(1.) The present appeal pertains to the year 2014. At that point of time, a defect was pointed out by the office of the appeal being time barred by 50 days and no application under Sec. 5 of the Limitation Act for condonation of the said delay was filed. When the said defect was not removed for a long time, vide order dtd. 23/3/2017, last opportunity of three weeks was granted for removal of the defect, failing which the appeal was directed to be dismissed without reference to the Court.

(2.) Despite the said per-emptory order, the defect was not removed and hence, the appeal stood dismissed. However, vide order dtd. 7/9/2017, the appeal was restored. The order dtd. 7/9/2017 reflects that in the restoration application, it was submitted that the defect as pointed out has now been removed. It is in the view of the said fact that the restoration application was allowed and the appeal was directed to be restored to its original number.

(3.) In view of the above facts, this Court does not find any ground to grant any further time for removal of the defect. The appeal is hence, dismissed.