Anil Kshetarpal,J. - (1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.
(2.) The plaintiff has filed this revision petition under Section 115 of the Code of Civil Procedure assailing the correctness of an order passed by the learned first appellate Court declining to condone the delay of 151 days in filing the first appeal.
(3.) Some facts are required to be noticed.;