STATE OF M.P. Vs. PRAGATI BHANDARE

JUDGEMENT

(1.) HEARD on IA No. 6342/2008, an application seeking condonation of delay in filing the appeal.

(2.) THE delay is of 967 days.

(3.) THE recent decision of the Supreme Court in Office of the Chief Post Master General v. Living Media India Ltd. : AIR 2012 SC 1506 is directly on the point. In this case, there was a delay of 427 days in filing the appeal before the Supreme Curt against the judgment of the High Court and the certified copy of the High Court judgment was applied after four months with no explanation why it was not applied for within a reasonable time. The Supreme Court, after examining other dates mentioned in the affidavit of the person -in -charge of the case to justify the delay found that there was delay at every stage with no explanation for the cause of delay. The Supreme Court also took serious note of the casual manner in which the Government departments are functioning showing virtually no respect to the law of limitation. And, while dismissing the appeal on the ground of delay, the Supreme Court has made the following observation: