PRABHAT CHANDRA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) There is delay of 987 days in preferring the instant Review Petition.

(2.) The Special Leave Petition was dismissed on the ground of inordinate delay of 1213 days in filing the Special Leave Petition.

(3.) We have gone through the explanation offered in the application seeking condonation of delay, which is far from being satisfactory.