J.N. PURI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition was dismissed for non-prosecution vide order dated 20.08.1996. Thereafter on 17.05.1999, a restoration application was filed by the petitioner for recalling the order dated 20.08.1996.

(2.) Subsequently, an objection was raised on behalf of the respondents that the restoration application has been filed with delay and the petitioner has not filed any delay condonation application. Thereafter, after a period of more than fourteen years i.e. 05.09.2013, a delay condonation application was filed by the petitioner.

(3.) The grounds shown in the delay condonation application appear to be just and bona fide. Delay Condonation Application is allowed, purely in the interest of justice and the delay is condoned.