HABIBBHAI AAMADBHAI KURESHI Vs. SIRINBEN GULAMHUSAIN HALANI

JUDGEMENT

(1.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicant has prayed for condonation of delay of 1364 days caused in preferring the revision application.

(2.) Heard the learned advocate for the applicant. He submits that dispute between the parties was resolved, however, the applicant ' accused could not inform the Court and got the order set aside nor could he challenge the same in time. The learned advocate for the applicant submitted that the applicant- accused is doing fishing work and always remains in high sea, almost for 7-8 months and therefore, he could not timely secure the documents to challenge the concurrent findings of conviction and sentence, which led to delay in filing the revision application.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst. Katiji and Others, AIR 1987 SC 1353 it has been observed as under: