WPMS/514/2021
2021 Latest Caselaw 839 UK

             Office Notes, reports,
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                                      WPMS No.514 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Deep Chandra Joshi, Advocate for the petitioner.

The petitioner has put a challenge to the concurrent judgments, which was rendered in the proceedings under Section 15 of the Provincial Small Causes Courts Act. The revisional judgment which was put to challenge before the Court happens to be of 16.07.2019. No explanation for latches has been extended by the petitioner in the writ petition, which has been otherwise preferred at a highly belated stage only on 02.03.2021.

The counsel for the petitioner prays for and is granted two weeks' time to file supplementary affidavit to explain the lat`ches.

List thereafter.

(Sharad Kumar Sharma, J.) 10.03.2021 Arti