G JAGADEESANPETIT Vs. M V SUNDRAMURTHY

JUDGEMENT

(1.) PETITIONER has filed this application seeking condonation of 155 days delay in filing the petition. Allegations made in para 2 of the application which are material are as follows :

(2.) TO be noted that the above para is silent as to when the petitioner consulted the doctor, was diagnosed as suffering from jaundice, advised rest as also the name of the doctor advising rest. Application thus deserves to be dismissed as not disclosed sufficient ground to condone the delay, in question. Application is dismissed. Petition too is dismissed being barred by limitation. Petition dismissed.