SANJAY KUMAR DIWAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Counsel for the petitioner heard. There is a delay of 57 days in filing the present Revision Petition. Petitioner has moved an application for condonation of delay. Delay is explained in para No. 2, which is reproduced here as under:-

(2.) First of all, the petitioner has not mentioned the correct days of delay. The delay is of 57 days. Secondly, such like stories can be created at any time. The file was lost but there is no proof for the same. This was an important matter and the petitioner should have prepared a new file within 2-3 days. The case is hopelessly barred by time. This view finds support from the Apex Court's authorities reported in the cases "Anshul Aggarwal v. New Okhla Industrial Development Authority, 2011 4 CPJ 63 , R.B. Ramlingam v. R. B. Bhavaneshwari,2009 1 CutLT 188 , Ram Lal and Others v. Rewa Coalfields Ltd., 1962 AIR(SC) 361, & Bikram Dass Vs. Financial Commissioner and others, 1977 AIR(SC) 2221.

(3.) The latest view was taken by the Apex Court in the case "Sanjay Sidgonda Patl Vs. National Insurance Co. Ltd. & Ors.", decided by the Apex Court while dismissing the Special Leave to Appeal (Civil) No. 37183 of 2013, decided on 17.12.2013, upholding the order of this Commission wherein delay of 13 days was not condoned.