- (1.) There is an inordinate delay of 179 days in filing these review petitions. The application seeking condo-nation of delay is vague, indefinite and contains no reasonable or satisfactory explanation. That the delay has occurred because of "paucity of staff, is hardly an explanation for seeking condo-nation of such an inordinate delay. The application seeking condo-nation of delay is; therefore, rejected. Consequently, the review petitions shall stand dismissed, as barred by time.;