Ritu Raj Awasthi, J. - (1.) The Stamp Reporter while passing the instant revision has reported the period of limitation as 90 days.
(2.) The instant civil revision has been filed under Section 25 of Provincial Small Cause Courts Act, 1887 against the judgment and decree dated 30.4.2013 passed by Additional District Judge, Ayodhya Prakaran acting as Judge Small Causes Court, Lucknow in S.C.C. Suit No. 21 of 2009 (Ishwar Nath Kappor and another v. The Pioneer Urban Cooperative Bank Limited and another).
(3.) The Court vide order dated 17.7.2013 had called for a fresh report from the Stamp Reporter on the point of limitation.;