JUDGEMENT
-
(1.) None present for the petitioners.
(2.) Office has reported that this revision petition is preferred beyond prescribed period of limitation and it is barred by 21 days.
(3.) The petitioners-defendtans have made endeavour for condoning the delay and for that purpose requisite application under Section 5 of the Limitation Act has been filed.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.