CHAIRMAN GAIL (INDIA)LTD Vs. MAHENDRASINH DILAVARSINH RAJ

JUDGEMENT

(1.) THE present civil application is filed by the Chairman of GAIL (India) Ltd. and two other officers, namely, General Manager (O&M) and Chief Manager GAIL Ltd. The present civil application is filed seeking condonation of delay of 362 days and this delay of 362 days is sought to be explained in para 2 of the application, which reads as under:

(2.) THE averments made in para-2 are as vague as possible. No one single date is given as to on which date certified copy of the order was received by the advocate, on which date the advocate forwarded it to the concerned officer, when the concerned officer forwarded it to the higher officer etc. In view of this, we find that there is no sufficient explanation given for the delay caused in filing the LPA. Hence, the civil application is dismissed.