R P ARORA Vs. UNION OF INDIA

JUDGEMENT

(1.) In I.A. 11627/97 it is stated that there is a delay of 7 months 23 days for filing of the Review Petition. It appears that knowledge of the Award being made Rule of the Court was obtained by the Respondents through the petitioner's letter dated 5.5.1997. Keeping in view the facts of the case it was to be expected that the respondents would react with immediacy. Instead, it appears that the Government Advocate was nominated on 28.5.1997 and a certified copy was applied for on 5.6.1997. It has been stated in the application that the nominated counsel was unwell and had not attended Court from 8th July, 1997 to 1st December, 1997 and on her rejoining, the review application was filed on 17.12.1997.

(2.) There is no doubt that the respondents had not prosecuted the case with diligence. However in the interest of justice, the delay in filing of the Review Petition is condoned subject to the Respondents paying a sum of Rs. 2000.00 as costs to the Petitioner.

(3.) The application is disposed of accordingly. R.P. 27/97