B.S.CHAUHAN,J. - (1.) This cross-objection has been reported to be 566 days beyond limitation and the cross-objector has filed an application under Section 5 of the Limitation Act for condonation of delay.
(2.) Shri Gani, learned counsel for the cross-objector has submitted that earlier the applicant filed a Revision Petition and therefore, he is entitled to get the delay condoned. However, the revision petition was dismissed vide order dated 22.2.2002 not only on the ground of being not maintainable making an observation that petitioner could have filed the cross-objections but on the ground of delay also. The Court observed as under: "The reasoning given by the petitioner does not constitute ground for condonation of delay and it only shows the negligence of the petitioner; therefore, the application under Section 5 of the Limitation Act is dismissed. Consequently, the revision petition is also dismissed."
(3.) As the revision itself was time-barred and dismissed not only on the ground of maintainability but also on the ground of delay, the explanation furnished by the cross- objector does not inspire confidence.;