RADHIKA G. ARORA Vs. BHIM SEN

JUDGEMENT

(1.) Present civil revision has been filed under Art. 227 of the Constitution of India, challenging the orders dtd. 20/9/2016 (Annexure P-3) and 23/5/2017 (Annexure P-4).

(2.) The plaintiff-petitioner is aggrieved against non-grant of injunction by the Courts below. The present petition has been filed on 11/5/2021 after a period of almost four years. Nothing has been averred in the revision petition as to what prevented the petitioner to file this petition after such a delay.

(3.) Counsel for the petitioner has vehemently tried to convince this Court that on account of situation of COVID-19, petitioner could not approach this Court in time and delay has arisen.