VED PRAKASH REKHAN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THERE is delay of 56 days in filing this revision petition. An application for condonation of delay has been moved. The delay has been explained in paras 2,3 and 4 of the application, which are reproduced as under:

(2.) WE do not attach any value to such like excuse. This is no lucid explanation for such delay. It is not understood why the case was delayed and why the file was misplaced for such a long time. It shows negligence, inaction and passivity on the part of the advocate. The delay has not been explained satisfactorily.

(3.) THE Apex Court in a recent case i.e. Sanjay Sidgonda Patil vs. Branch Manager, National Insu. Co. Ltd. and Anr., Special Leave to Appeal (Civil) No. 37183 of 2013 decided on 17.12.2013, confirmed the order passed by three judges Bench of this Commission and refused to condone the delay of 13 days. We are bound by the ratio explained in the judgment. The case is hopelessly barred by time. The same is liable to be dismissed as barred by limitation.