S K NAZEER Vs. K SANYASI RAO

JUDGEMENT

(1.) This is an application to condone the delay of 60 days in filing the appeal.

(2.) What is stated in the petitioner's affidavit is that the District Forum passed the impugned order on 8.8.2002 and a copy was delivered to him on 20.8.2002. He could not approach his Counsel due to ill-health. After recovery he contacted his Counsel on 15.11.2002 and entrusted the matter to file the appeal. Hence there is a delay of 60 days.

(3.) This explanation is as bald as anything. No details are forthcoming about his ill-health; from what date he was suffering from the said ill-health, from where he took the treatment, name of the doctor or the hospital and the certificate regarding his ill-health. In view of the fact that the affidavit is delightfully vague in respect of all the relevant facts we are unable to perceive any satisfactory reason for condoning the delay. The petition,therefore, fails and is accordingly dismissed.