HUDA Vs. ANITA CHAUDHARY

JUDGEMENT

(1.) These two revision petitions have been filed by petitioner, HUDA being aggrieved by the two separate orders passed by the State Commission, Haryana.

(2.) While Revision Petition No. 2097/2003 has been filed with a delay of 1390 days, Revision Petition No. 2098/2003 has been filed with the delay of 85 days.

(3.) In their application for condonation of delay not even a single ground has been shown for the delay except to cite the judgment of the Hon'ble Supreme Court passed in State of Haryana v. Chandra Mani & Ors., III (1996) CLT 62 (SC)=AIR 1996 SC 1623, in which the Hon'ble Apex Court held :