ARJUN PANDHARINATH KATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . The learned A.P.P. waives service. Considering the facts and circumstances of the case, taken up for hearing forthwith. The challenge in this Application is to the order dated 23rd June, 2005 passed by the learned Additional Sessions udge, Mumbai. By the said order, Application made by the Applicant seeking condonation of delay in filing Revision Application has been rejected.

(2.) THE learned Advocate appearing for the Applicant submitted that sufficient cause was made out for condonation of delay. He submitted that there was no intention on the part of the Applicant to abandon the remedy as earlier a Writ Petition was filed in this Court for challenging the order passed by the learned Judge. The learned A.P.P. pointed out that there was a gross delay on the part of the Applicant for applying for certified copy of the order passed by the learned Judge. He submitted that there is gross unexplained delay of nine months.

(3.) HENCE , I pass the following order: