VINOD K.SHARMA,J. - (1.) ALLOWED . Application are exempted from filing the certified copies of Annexures A.1 and A.2.
(2.) THIS application under section 5 of the Limitation At has been moved for condoning the delay of 1063 days in filing the application for rehearing of the Civil Revision. It has been averred in the application that due to death of their counsel Shri M.L. Marchia, applicant/respondents were not aware of the listing of the case and therefore, the decision was taken at their back.
(3.) IT is further averred in the application, that it was only when the execution was taken out by the decree holder that they came to know about the decision of the revision petition and the application has been moved immediately thereafter. The application is claimed to be within limitation from the date of knowledge. However, from the date of order there is delay of 1063 days. Application is supported by an affidavit. In spite of notice, no reply has been filed.;