DEAN, GOVERNMENT MEDICAL COLLEGE HOSPITAL Vs. VIJAYAKUMARI

JUDGEMENT

(1.) The delay of 985 days in re-presentation is sought to be condoned in CMP No.22610 of 2022.

(2.) The only reason stated by the petitioners is that the bundle was misplaced and the date and other details regarding any such misplacement or otherwise has not been explained.

(3.) Perusal of the affidavit filed in support of the civil miscellaneous petition reveals that there is no acceptable reason for the purpose of condoning such a long delay of 985 days. Uncondonable delay cannot be condoned by the Courts in a routine manner.