SANJIV JHAVERI Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) Learned counsel for the petitioner present.

(2.) The Registry shows that there is a delay of 119 days but the impugned order dated 18.2.2014 shows that there was a delay of 484 days. To understand this fact, it is necessary to reproduce the order passed by Hon'ble Mr. Justice R. C. Chavan, President, Maharashtra State Commission, which runs as follows:

(3.) It, therefore, appears that the petitioner did not appear on 17.10.2013, 18.12.2013 and 18.2.2014. Learned counsel for the petitioner has moved an application for condonation of delay alongwith the revision petition. The delay is explained in paras 3 to 7 of the application for condonation of delay and paras 'C' and 'D' of the revision petition, which read as under: