K.JAYA PRAKASH Vs. LAKSHMI SILPA

JUDGEMENT

(1.) I.A.No.3 of 2019 is filed to condone the delay of 492 days in presenting the present criminal revision case.

(2.) Sri M.Rathan Singh, learned counsel for the petitioner, without arguing the matter, is referring to other connected criminal revision cases. It appears that he is not interested to argue the matter.

(3.) The previous docket proceedings show the attitude of the petitioner in dragging the proceedings on one pretext or the other. After noticing the conduct of the petitioner, this Court has passed the following order on 23.03.2021: