PFIZER LIMITED Vs. GOPI KRISHAN ATRI

JUDGEMENT

(1.) LEARNED counsel for the petitioner present. The respondent has received the litigation costs and dasti notice but none is present on his behalf. The respondent is properly served.

(2.) THERE is delay of 1698 days in filing the revision petition. An application for condonation of delay in filing the revision petition has been filed. The delay has been explained in paras 4,5 and 6 of the application, which are reproduced as under:

(3.) THERE is huge delay of about four to five years in filling the revision petition. The blame has been put on the advocate, which appears to be false because it has become a fashion to put the blame on the advocates, which is nothing but a ruse so that the application may be accepted.