Mehinder Singh Sullar, J. - (1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record is that, initially, respondent-plaintiff, The Jaura Azad Cooperative Labour and Construction Society Limited (for brevity "the plaintiff"), has instituted the civil suit for recovery against the petitioners-defendants Punjab State and its Engineers (for short "the defendants"). Having completed all the codal formalities, the trial Court decreed the suit of plaintiff, vide judgment & decree dated 28.4.2011.
(2.) Aggrieved thereby, the petitioners-defendants have filed the appeal along with the application u/s 5 of the Limitation Act (Annexure P1), for condonation of delay of 148 days in filing the appeal. The Appellate Court did not condone the delay and dismissed the application for condonation of delay, by means of impugned order dated 1.3.2012 (Annexure P-2).
(3.) The petitioners-defendants still did not feel satisfied and preferred the present revision petition to challenge the impugned order (Annexure P-2), invoking the superintendence jurisdiction of this Court under Article 227 of the Constitution of India.;