SAGAR COLONISERS PRIVATE LIMITED Vs. DHANMATI DEVI

JUDGEMENT

(1.) Oral

(2.) The present revision petition has been filed with a delay of 149 days as reported by the Registry. Alongwith this revision petition, an application being IA No.12775/2019 has been filed seeking condonation of delay.

(3.) I have heard the arguments of learned counsel for the petitioner on this application. The grounds given in the application are that Director of the petitioner Mr.Sushil Kumar Banka, expired on 11.01.2009 during the pendency of the appeal before the State Commission and thereafter his wife Mrs. Manju Devi Banka became the Director of the petitioner. The whole family was shaken due to demise of Mr.Sushil Kumar Banka and for that purpose the proceedings were not done effectively and also the lady was having old aged parents who are suffering from old age diseases and she needs to spend lot of money on their treatment. She was not aware of the Order as her husband was taking care of the proceedings. In the year 2019, the petitioner was consulting with her counsel at Gorakpur, who sent the case papers to counsel at Delhi for filing the revision petition and he was unable to manage necessary expenses required for filing revision petition and towards legal fees of the counsel and the delay has occurred on these contentions. It is contended the delay be condoned.