ANIL MINHAS Vs. KARNAIL SINGH

JUDGEMENT

(1.) COUNSEL for the petitioner present. The State Commission dismissed the appeal filed by Dr. Anil Minhas on the ground of delay. There was a delay of about 4 months. The petitioner has explained the delay in para Nos. 3 and 4 of the application for condonation of delay. Para Nos. 3 and 4 are reproduced here as under: -

(2.) THE State Commission dismissed the said application and made the following observations: -

(3.) IN addition we have noted that the name of the local Advocate did not see the light of the day. The affidavit of the counsel was also not filed. The present age is the age of mobile phones. The message can be conveyed to the OP within no time, in a Jiffy. The speed post communication can be pressed into service at any time. The day to day delay was not explained. The case is hopelessly barred by time. This view finds support from the following authorities.