KONSAM IBOMCHA SINGH Vs. POTSANGBAM PISHAK MEITEI

JUDGEMENT

(1.) Heard Mr. N. Umakanta, learned counsel appearing for the petitioner and Mr. Kh. Shanta, learned counsel appearing for the respondent.

(2.) This revision petition has been filed challenging the order dtd. 4/4/2013. However, it appears that there is an inordinate delay in filing the revision petition and therefore, the miscellaneous application has been moved for condonation of delay of 4 years and 5 months. It is an admitted case of the petitioner on delay and the Calculation of the delay is as follows :

(3.) The reason for delay is stated as follows: