TANJIGARI SUDHAKAR Vs. M NAGESWARA RAO

JUDGEMENT

(1.) THIS petition to condone the delay in filing the appeal filed by the petitioner/complainant was taken up for hearing on 11 -2 -2015. Notices were directed to be issued on that day and the matter was posted to 12 -3 -2015. On that day, none appeared for the petitioner and the matter was adjourned to 24 -3 -2015. The matter was again adjourned to 17 -4 -2015. None appeared even on the said date in the forenoon, hence the matter was passed over and called in the afternoon without any result. Therefore, the matter was directed to be listed under the caption "For dismissal" to today i.e. 22 -4 -2015. Accordingly the matter has been listed and called twice, both in the forenoon and in the afternoon but unfortunately, none appeared for the petitioner and there is no representation. Apparently the petitioner is not interested in prosecuting the matter.

(2.) BE that as it may, this Commission is convinced that there are no valid reasons to condone the delay of 210 days.

(3.) IN his affidavit filed in support of the petition, the petitioner has stated as follows: