RUSTOM ALI Vs. HASEN ALI

JUDGEMENT

(1.) We have heard the learned Counsel of both the parties at length and perused the enquiry report dated 15.01.2011 submitted by the Registrar as directed earlier on 15.12.2010.

(2.) It appears from the report that the application for the certified copy of the impugned judgment and order dated 11.08.2009 passed in First Appeal No. 249 of 1997, was actually made on 27.01.2010 and the office of the High Court Division supplied it on 28.01.2010, to the petitioner. The petition for leave to appeal enclosing the said certified copy raises the question of limitation.

(3.) Accordingly, the leave petition is dismissed as barred by limitation.