INTERGLOBE AVIATION LIMITED Vs. SOMASUNDARAN VAZHIYODAN

JUDGEMENT

(1.) Learned counsel appearing for the petitioner requested that the petitioner be allowed to file an amended revision petition in order that certain screenshots may be placed on record which support this revision petition. She submits that these screenshots have been placed before the lower fora but were missed out in this revision petition.

(2.) Before this request could be considered, learned counsel was asked to explain the delay of 464 days, as per computation made by the Registry, in filing of this revision petition. She submitted that the delay was totally on account of the previous counsel who had failed to communicate the impugned order of the State Commission to the petitioner/OP.

(3.) I.A. No.1618 of 2021 is an application that has been filed with this revision petition seeking condonation of delay. In this revision petition that the delay has been shown to be only 19 days. As already noted, in fact, the delay is of the order of 464 days. To understand how the delay claimed is of only 19 days, Para 3 to para 6 of the condonation application are reproduced below: