SATNAM KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) CM-6417-CII-2022 This is an application for condoning the delay of 3 years & 139 days in filing the present revision on the ground that petitioner being old widowed lady, having no source of income and also suffering from various ailments, was not aware about the proceedings/passing of impugned order. Per registry report, respondents have been served, yet none appears for them. In the peculiar facts and circumstances of case, the application is allowed. Delay stands condoned, subject to all just exceptions.

(2.) Whether or not such a course could have been adopted is the limited question for determination.

(3.) Controversy in hand is no more res integra. Reference may be had to a judgment rendered by Rajiv Narain Raina, J. (as he then was in this Court) in Parminder Singh vs. New India Insurance Co. Ltd. (2020) 2 RCR (Civil) 126, wherein a similar situation arose and deprecating such approach on the part of learned Tribunal it was, thus, observed :