COMMISSIONER COMMERCIAL TAX UTTARAKHAND, DEHRADUN Vs. UTTAR PRADESH RAJKIYA NIRMAN NIGAM (ELECTRIC UNIT)

JUDGEMENT

(1.) There is delay of 1770 days in filing the Revision. Paragraph 4, 5 and 6 of the affidavit, filed in support of delay condonation application, read as follows :-

(2.) It is stated that against the erring Official, chargesheet have been issued and Departmental proceedings are pending. Chargesheets are annexed as Annexure No.1 to the affidavit. It is, thereafter, stated in paragraph 8 as follows:

(3.) Finally, it is stated in paragraph 10 as follows: