- (1.) Delay condoned. Leave granted.
(2.) This appeal is filed against the final judgment and order dated 06.05.2015 passed by the High Court of Punjab and Haryana at Chandigarh in C.R.R. No. 2027 of 2003 whereby the High Court dismissed the revision petition filed by the appellant herein.
(3.) Facts of the case lie in a narrow compass. They, however, need mention in brief infra.;