Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6818 OF 2009
[arising out of SLP(C) No. 3311 of 2007]
SHIVSHANKAR AGARWAL ..... APPELLANT
VERSUS
INDERCHAND LUNIYA & ANR. ..... RESPONDENTS
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
We find that the revision petition filed by the
appellant herein had been dismissed on the ground of
limitation holding that an application for condonation of
delay had not been filed. This order had been maintained by
th
the High Court by the impugned order dated 7 December,
2006.
While issuing notice, we directed that the record of
the case be called for and the same has been received and
inspected by the learned counsel. It is the conceded
position that an application for condonation of delay had
not been filed along with the revision petition but an
2
application had been filed later on. We also find that the
delay was only of 12 days.
We are, therefore, of the opinion that orders of the
Registrar as also of the High Court cannot be sustained.
They are, accordingly, set aside.
The appeal is allowed in the aforesaid terms. The
Registrar is directed to decide the matters on merit
rd
afresh. Parties to appear before the Registrar on 23
November, 2009. However, there shall be no order as to
costs.
..................J
[HARJIT SINGH BEDI]
..................J
[DR. B.S. CHAUHAN]
NEW DELHI
OCTOBER 05, 2009.