BHARAT SANCHAR NIGAM LIMITED Vs. HOSHIAR CHAND

JUDGEMENT

(1.) CMP No. (M) No. 696/2014

(2.) THE applicant has filed the present application for codonation of delay of 6 years 4 months and 18 days in filing the review petition against the judgment dated 2.11.2007 rendered by this Court in CWP No. 959 of 2007.

(3.) THEIR Lordships of Hon'ble Supreme Court in Oriental Aroma Chemical Industries Limited vs. Gujarat Industrial Development Corporation, : (2010) 5 SCC 459 have held that there shall be liberal approach in condoning delay of short duration and stricter approach in cases of inordinate delay. Their Lordships have further held that same yardstick should be applied for deciding applications of private individuals and the State. However, certain amount of latitude is not impermissible with regard to the State. Their Lordships have held as under: -