Sudhir Agarwal, J. - (1.) An Hon'ble Single Judge (Hon'ble Pankaj Mithal, J.) by order dated 07.11.2014 has referred a question to be considered by Larger Bench and the said question reads as under: "Whether the limitation for filing a revision under Section 25 of the Act in the High Court against the order of the District Judge/Additional District Judge as a Small Causes Courts would be 30 days or 90 days?"
(2.) Pursuant thereto, Hon'ble Chief Justice has constituted this Bench to answer the aforesaid question and that is how the matter has come up before this Court.
(3.) In brief, the issue is with regard to period of limitation for entertaining a Revision under Section 25 of Provincial Small Cause Courts Act, 1887 (hereinafter referred to as "Act, 1887") when revision is filed before this Court. Act, 1887 is a pre-Constitution enactment and came into force on 01.07.1887.;