HAMEED & CO. Vs. BASVARAJAPPA & ORS.

JUDGEMENT

(1.) THESE Revision Petitions have been filed with a delay of 117 days for which condonation application has been filed in which it is stated as under:

(2.) IT is not believable that brother of Althaf Sait who was also partner of the firm was not an active partner whereas the wife of Mr. Altaf Sait was an active partner. Reasons given for condonation of delay are neither just nor fair. Hence the petition can be dismissed on the ground of delay alone.

(3.) HOWEVER , we have considered the matter on merit also.