STATE OF PUNJAB Vs. SURINDER PAL

JUDGEMENT

(1.) This Civil Revision has been filed by the State of Punjab and has been directed against the order dated 3.6.1998 passed by the Court of Additional District Judge, Gurdaspur who dismissed the application of the State under Section 5 of the Limitation Act and consequently the appeal of the State was also dismissed as barred by time.

(2.) The brief facts can be noticed as under:-

(3.) The learned Court for the reasons given in para No. 7 of the judgment dismissed that application and aggrieved by the order dated 3.6.1998 the present Civil Revision has been filed. Before I deal with the submissions raised by the learned counsel for the parties, I would like to quote para No. 7 of the impugned order in verbatim: