MD. ABDUL MATLEB Vs. MUSTT. ABIDA ASGARI

JUDGEMENT

(1.) By way of this application under Section 5 of the Limitation Act, the petitioner has sought for condonation of delay of 950 days in filing the application for restoration of Criminal Revision petition No. 442/2009.

(2.) Heard the submission of the learned counsel for both the parties and perused the documents and record.

(3.) The aforesaid revision petition was dismissed for default on 31.01.2013. Now the present application has been filed after six years i.e. 2019 without proper cause for such inability in preferring such prayer against dismissal order. The ground assigned in the petition appears to be not at all convincing to entertain the same. It is stated that due to lack of knowledge, such delay has occurred. Although the delay has been shown 950 days but it would be more, if we count from the order of dismissal.