- (1.) S. P. Mehrotra, J. The present second appeal was filed by the plain tiff-appellant beyond time.
(2.) AN application, being Civil Misc. Application No. 451 of 1980 (dated 9. 1. 1980), under section 5 of the Limitation Act, 1963, was filed, inter alia, praying for condoning the delay in filing the second appeal. By the order dated 9. 1. 1980, notice was directed to be issued on the said application filed under section 5 of the Limitation Act, 1963. By the order dated 30th March, 1998 passed by the Joint Registrar, fresh notice was directed to be issued on the aforesaid application, under sec tion 5 of the Limitation Act, 1963.
(3.) AS the requisite steps were not taken, the matter was placed before the Court with the office report dated 17. 8. 1998. The Court, by its order dated 21. 9. 1998, granted two weeks' time for taking steps in accordance with the office report dated 17. 8. 1998.;