SUNIL SAH Vs. R P SINGH

JUDGEMENT

(1.) There is a delay of 205 days in filing the present revision petition. The Petitioner/OP has filed an application for condonation of delay. The reasons for the said delay has been explained in his application at para Nos. 2, 3, 4 & 5, as under :-

(2.) It is, thus, clear that the petitioner/OP has taken lame excuses to explain the said delay. The names of the Advocates, did not see the light of the day. The affidavits of the Advocates were also not filed. It is clear that the story advanced by the petitioner/OP, is made out of whole cloth. It is well settled that in absence of sufficient cause, delay is not to be condoned. This view fully dovetails with the following authorities, in (1) Anshul Aggarwal v. New Okhla Industrial Development Authority, 2011 4 CPJ 63 (2) R.B. Ramlingam v. R.B. Bhavaneshwari, 2009 2 Scale 108 (3) Ram Lal & Others v. Rewa Coalfields Ltd., 1962 AIR(SC) 361 (4) Bikram Dass Vs. Financial Commissioner and others, 1977 AIR(SC) 2221 & (5) Office of the Chief Post Master General & Ors. Vs. Living Media India Ltd. & Anr. 2012 STPL(Web) 132 (SC).

(3.) The Hon'ble Supreme Court in a recent case titled Sanjay Sidgonda Patil vs. Branch Manager, National Insurance Co. Ltd. & Anr., Special Leave to Appeal (Civil) No. 37183 of 2013, decided on 17.12.2013, confirmed the order of this Commission and refused to condone the delay of 13 days'.