- (1.) Leave granted.
(2.) The question raised in this appeal is whether the period of limitation for making deposit, in an application to set aside sale of immovable property under Order XXI, Rule 89 of the Code of Civil Procedure, is 30 days from the date of sale (being the period prescribed in Order XXI, Rule 92(2), C.P.C.) or 60 days from the date of sale (as prescribed in Article 127 of the Limitation Act).
(3.) Briefly stated the facts are as follows : On 25th February, 1980 a decree was obtained in a suit based on a promissory note executed on 21st January, 1972. That decree was put into execution and the property of the judgment-debtor was attached and put up for sale. The sale was held on 22nd November, 1982.;