VIMAL DHARMADATTA WANKAR Vs. GITA DADARAO TAKSANDE

JUDGEMENT

(1.) COUNSEL for the petitioner present. The State Commission passed the following order dated 02.12.2011, which is reproduced here as under: -

(2.) THIS Revision Petition was filed after the elapse of 1040 days and about 2 years more in case the time of limitation starts w.e.f. 31.08.2009. Petitioner has moved an application for condonation of delay in filing the Revision Petition. The delay has been explained in para Nos. 4 & 5, which are reproduced here as under: -

(3.) THE expression "sufficient cause" cannot be erased from Section 5 of the Limitation Act by adopting the liberal approach, which would defeat the purpose of section 5 of the Limitation Act and C.P. Act. There must be some cause which can be termed as sufficient cause for the purpose of delay condonation. I do not find any such 'sufficient cause' stated in the application for condonation of delay and as such the delay cannot be condoned.