JITENDER SINGH Vs. NDMC

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act, 1963 (for short 'the Act') for condonation of delay of 1794 days in preferring the present intra-Court appeal wherein the order dated 7.10.2005 passed by the learned Single Judge in W.P. No. 5280/2000 is assailed.

(2.) In the application, in paragraph 7, the chronological list of dates to support the contentions has been given. We think it appropriate to reproduce the same:

(3.) Presently we shall proceed to state the facts in detail to ascertain whether the application for condonation of delay is to be entertained and the delay should be condoned or not. The Respondent No. 2, Rais Ali, preferred CWP No. 5280/2000 claiming regularization. The learned Single Judge, while dealing with his case along with other connected matters, passed the following order: