MADANLAL MOTILAL BORA R/O ASHA Vs. NAV MAHARASHTRA BUILDERS & 8 ORS. R/O 42/43, SHANKAR SHETH ROAD, PUNE

JUDGEMENT

(1.) This is an application seeking condonation of delay of more than two years and five months in filing this revision petition. Being aggrieved from the order passed by the District Forum on 27.02.2007, the petitioner preferred an appeal before the State Commission which came to be dismissed in default and for non-prosecution on 08.07.2013. He allegedly came to know of the said dismissal in Jan., 2014. He has thereafter approached this Commission on 01.04.2016 by way of this revision petition.

(2.) The application seeking condonation of delay to the extent it is relevant, reads as under:

(3.) The learned counsel for the petitioner states that there are some errors in para 2 of the application and in fact, the order dated 08.06.2013 came to the knowledge of the petitioner in Jan. 2014. If this is so, the petitioner had more than sufficient time available to him to approach this Commission by way of a revision petition, soon after Jan. 2014. The application does not disclose on which date the petition came to know about the dismissal of his appeal and what was the source of that information. Be that as it may, even if the prescribed period of limitation is computed from 31.01.2014, which is last date in the month of Jan., the revision petition ought to have been filed by the end of April 2014. The petition having been filed on 01.04.2016, there is a delay of about two years even from the time the petitioner allegedly came to know of the dismissal of his appeal by the State Commission. Certainly, he did not require as much as two years to engage a counsel, obtain copies from the State Commission and get the documents in vernacular if any translated into English. There is absolutely no worthwhile explanation for the delay of more than two years in filing the revision petition if computed from 08.07.2013 and delay of almost two years if computed from Jan. 2014. The application seeking condonation of delay is therefore, dismissed.