STATE OF RAJASTHAN Vs. RAMSWAROOP SHARMA

JUDGEMENT

(1.) This civil second appeal, which is reported to be time barred by 275 days, is accompanied with an application under Sec. 5 of Limitation Act.

(2.) In Para 2 of the application, which apparently is in the nature of a cyclostyle copy, it is stated as under:-

(3.) The aforesaid averment does not make any sense. It is further stated therein that thereafter, the file was sent by the District Superintendent of Police on 8/11/2017 to the Additional Director General of Police; but, the application is completely silent as to when and where the file travelled thereafter which resulted into inordinate delay of 275 days in preferring the appeal except rhetorically detailing the routine Government system in which the file travels. Therefore, the application does not contain reasons explaining the delay.