COL RANDHIR SINGH PANWAR Vs. ESTATE OFFICER, HUDA

JUDGEMENT

(1.) ALONG with the revision petition an application for condonation of delay of 25 days has been filed. The main reasons for the delay is that, "the counsel for the petitioner duly drafted the present revision petition on 19.12.2012, within the period of limitation, but at the time of filing the petition the counsel misplaced the certified copy of the impugned order due to which the counsel was not in a position to file the certified copy as well as true copy of the impugned order along with the present petition. The counsel made his best efforts to find out the misplaced copy of the impugned order and has been able to locate it now on 18.01.2013 in some brief/ case file".