RAVINDRA MOHAN KILLEDAR Vs. NIRANJAN NIMGIRI GIRI

JUDGEMENT

(1.) There is delay of 60 days' in filing this revision petition. Counsel for the petitioner has moved an application for condonation of delay. The delay is explained in para Nos. 3, 4, 5 and 6, as follows :

(2.) Counsel for the OPs 1 & 2 have cited three authorities reported in (1) Maniben Devraj Shah Vs. Municipal Corporation of Brihan, Mumbai, 2012 SAR(Civil) 385, where there was delay of 7 years and 108 days. Consequently, there was a huge delay and that authority is not applicable to this case. (2) Subhash Chand & Anr. Vs. Punjab National Bank & Ors., 2014 1 CPJ 34 ) , where there was huge delay of 402 days and this authority too is not applicable to this case. Further, the third one is Daljeet Singh Vs. Shahid Khan & Ors., 2014 1 CPJ 15 where there was delay of 298 days, which too is not applicable to this case.

(3.) However, the Hon'ble Apex Court in Civil Appeal Nos. 10120-10121 of 2014 filed against RP Nos. 2021-2022 OF 2013, of this Commission, decided on 14.08.2013, titled Jeevanti Devi Vs. Commercial Motors & Anr., condoned the delay of 139 days in filing the revision petition. Consequently, we allow the application for condonation of delay and hereby condone the delay because, to our mind, there is a long distance between Delhi and Nagpur and it takes some time to engage a counsel in a new city and produce the entire record before him.