Vinod K. Sharma, J. - (1.) Present revision petition has been filed against the order passed by the learned District Judge, Amritsar vide which application moved by the petitioner for condoning the delay in filing the appeal has been ordered to be dismissed.
(2.) Plaintiff-respondent had filed a suit for possession by way of specific performance of an agreement of sale dated 8.2.1995 regarding the house and the land underneath bearing Khasra No. 101/12 min, measuring 90' in length and 40' in breadth situated in village Gumatala. Said suit was decreed vide judgment and decree dated 27.2.2003.
(3.) The petitioner went in appeal against the said judgment and decree which was filed beyond the period of limitation. The appeal was accompanied by an application for condoning the delay on the plea that the counsel engaged by the petitioner was busy with his P.C.S. (Executive Branch) Examination and was away to Patiala. It was only after his return that the appeal was filed, it was on this assertion that it was pleaded that there was sufficient ground for condoning the delay in filing the appeal.;