- (1.) Leave granted.
(2.) This civil appeal is directed against the order dated 01.12.2008 of the High Court of Punjab and Haryana at Chandigarh in Civil Revision No.3745/2008, whereby the High Court declined to interfere with the order dated 27.07.2007 of the District Judge, Ambala. By order dated 27.07.2007 the District Judge dismissed the application for condonation of delay of 63 days in filing the appeal against the judgment of the trial court in Civil Suit No. 23/2003.
(3.) The facts and circumstances, which are relevant to this appeal, are as under.;