STATE OF RAJASTHAN Vs. KASHI NATH

JUDGEMENT

(1.) This civil second appeal, which is reported to be time barred by 977 days, is accompanied with an application under Sec. 5 of the Limitation Act.

(2.) Heard. Considered.

(3.) The reason assigned in the application seeking condonation of huge delay of 977 days is nothing but retoric of usual delay in movement of file from one table to another. It is trite law that one who approaches the Court of law, must show that he was vigilant of his rights. An indolent person is not entitled for condonation of delay in approaching the Court. Lack of promptitude and lethargy in movement of file in filing the appeal/petition by the State/its instrumentality has been deprecated by their Lordships in the case of State of Madhya Pradesh & Ors. Vs. Bherulal: 2020 SCC Online SC 849 wherein, it was observed as under: